Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] Union of India - Subsection Section 10(3) in Notaries Rules, 1956 (3)In addition to the above fees, a notary may charge the traveling allowance by road or by rail at the rate of rupees five per kilometer.] [ Substituted by G.S.R. 370(E), dated 8.7.1997 (w.e.f. 8.7.1997).]
