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Union of India - Section

Section 13 in The Notaries Act, 1952

13. Cognizance of offence.—

(1)No court shall take cognizance of any offence committed by a notary in the exercise or purported exercise of his functions under this Act save upon complaint in writing made by an officer authorised by the Central Government or a State Government by general or special order in this behalf.
(2)No magistrate other than a presidency magistrate or a magistrate of the first class shall try an offence punishable under this Act.