Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(n) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012

(n)"Scribe" means a person who assists a Document Writer in the preparation of documents and who possesses a valid scribe licence to transcribe the documents to be presented for registration as defined in sub-rule (5) of rule 3 of the Kerala Document Writers' Licence Rules , 1960;