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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(c) in Notaries Rules, 1956

(c)he had been at least for ten years,-
(i)a member of Judicial Service; or
(ii)held an office under the Central Government or a State Government requiring special knowledge of law after enrollment as an advocate; or
(iii)held an office in a department of Judge Advocate General or in the legal department of the armed forces.]