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Union of India - Section

Section 7B in Notaries Rules, 1956

7B. [ Transitional provision.

(1)All the memorials received by the Competent Authority till 28th February, 2009 and which are pending shall be processed/examined in accordance with the provisions of the rules as amended by the Notaries (Amendment) Rules, 2009.
(2)The fresh memorials shall only be submitted on or after 1st July, 2009.]