Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Notaries Act, 1952

(1)Every notary who intends to practise as such may, on payment to the Government appointing him of the prescribed fee, if any, be entitled—
(a)to have his name entered in the Register maintained by that Government under section 4; and
(b)to a certificate authorising him to practise for a period of five years from the date on which the certificate is issued to him.