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Notaries Act, 1952 12. Penalty for falsely representing to be a notary, etc. Any person who- (a) falsely represents that he is a notary without being appointed as such, or (b) practices as a notary or does any notarial act in contravention of section 9, shall be punishable with imprisonment for a term which may extend to 7[one year], or with fine, or with both.    |
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