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

Union of India - Subsection

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

(a)The appropriate Government shall consider the report of the competent authority, and if in its opinion a further inquiry is necessary may cause such further inquiry to be made and a further report submitted by the competent authority.