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Notaries Act, 1952 10. Removal of names from register The government appointing any notary may, by order, remove from the register maintained by it under section 4 the name of the notary if he- (a) makes a request to that effect; or (b) has not paid any prescribed fee required to be paid by him; or (c) is undischarged insolvent; or (d) has been found, upon inquiry in the prescribed manner, to be guilty of such professional or other misconduct as, in the opinion of the government, renders him unfit to practice as a notary; 6[or (e) is convicted by any court for an offence involving moral turpitude; or (f) does not get his certificate of practice renewed.]    |
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