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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in Notaries Rules, 1956

(2)[ Every such complaint shall contain the following particulars, namely:-
(a)the acts and omissions which, if proved, would render the person complained against unfit to be a notary;
(b)the oral or documentary evidence relied upon in support of the allegations made in the complaint.