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[Cites 0, Cited by 1] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Notaries Act, 1952

(2)Every such Register shall include the following particulars about the notary whose name is entered therein, namely:—
(a)his full name, date of birth, residential and professional address;
(b)the date on which his name is entered in the Register;
(c)his qualifications; and
(d)any other particulars which may be prescribed.