In this Act, unless the context otherwise requires,—(b)“instrument” includes every document by which any right or liability is, or purports to be, created, transferred, modified, limited, extended, suspended, extinguished or recorded;(c)“legal practitioner” means an advocate entered in any roll under the provisions of the Advocates Act, 1961 (25 1961);(d)“notary” means a person appointed as such under this Act:Provided that for a period of two years from the commencement of this Act it shall include also a person who, before such commencement was appointed a notary public under the Negotiable Instruments Act, 1881 XXVI of 1881, and is, immediately before such commencement, in practice in any part of India:Provided further that in relation to the State of Jammu and Kashmir the said period of two years shall be computed from the date on which this Act comes into force in that State;(e)“prescribed” means prescribed by rules made under this Act;(f)“Register” means a Register of Notaries maintained by the Government under section 4;(g)“State Government”, in relation to a Union territory means the administrator thereof.
