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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(13) in Notaries Rules, 1956

(13)Notification of removal. - The removal of the name of any notary from the Register of Notaries from practice, as the case may be, shall be notified in Official Gazette and shall also be communicated in writing to the notary concerned.] [Substituted by S.O. 774(E), dated 9.3.1957. ]