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[Cites 0, Cited by 8] [Entire Act]

Union of India - Section

Section 12 in The Notaries Act, 1952

12. Penalty for falsely representing to be a notary, etc.—

Any person who—
(a)falsely represents that he is a notary without being appointed as such, or
(b)practises as a notary or does any notarial act in contravention of section 9, shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.