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

Union of India - Subsection

Section 13(9) in Notaries Rules, 1956

(9)] [Substituted by S.O. 774(E), dated 9.3.1957. ][A notary who is proceeded against] [Substituted by G.S.R. 1056, dated 30.10.1958. ][shall have right to defend himself before the competent authority either in person or through a legal practitioner or any other notary.