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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(ha) in The Notaries Act, 1952

(ha)act as a Commissioner to record evidence in any civil or criminal trial if so directed by any court or authority;
(hb)act as an arbitrator, mediator or conciliator, if so required;