Notaries Act, 1952

[Act No. 53 of Year 1952, dated 11th. August, 1952]

Contents
Sections	Particulars
1	Short title, extent and commencement
2	Definitions
3	Power to appoint notaries
4	Registers
5	Entry of names in the register and issue or renewal of certificates of practice
6	Annual publication of lists of notaries
7	Seal of notaries
8	Functions of notaries
9	Bar of practice without certificate
10	Removal of names from register
11	Construction of references to notaries public in other laws
12	Penalty for falsely representing to be a notary, etc.
13	Cognizance of offence
14	Reciprocal arrangements for recognition of notarial acts done by foreign notaries
15	Power to make rules
16	Amendment of Act XXVI of 1881
	Foot Notes

An Act to regulate the profession of notaries

Be it enacted by Parliament as follows:-