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Notaries Act, 1952 9. Bar of practice without certificate (1) Subject to the provisions of this section, no person shall practice as a notary or do any notarial act under the official seal of a notary unless he holds a certificate of practice in force issued to him under section 5: PROVIDED that nothing in this sub-section shall apply to the presentation of any promissory note, hundi or bill of exchange for acceptance of payment by the clerk of a notary acting on behalf of such notary. (2) Nothing contained in sub-section (1) shall, until the expiry of two years from the commencement of this Act, apply to any such person as is referred to in proviso to clause (d) of section 2: PROVIDED that in relation to the State of Jammu and Kashmir the said period of two years shall be computed from the date on which this Act comes into force in the State.    |
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