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[Cites 0, Cited by 0] [Section 13(12)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(12)(b) in Notaries Rules, 1956

(b)If after considering the report of the competent authority, the appropriate Government is of the opinion that action should be taken against the notary the appropriate Government may make an order-
(i)canceling the certificate of practice and perpetually debarring the notary from practice; or
(ii)suspending him from practice for a specified period; or
(iii)letting him off with a warning, according to the nature and gravity of the misconduct of the notary proved.