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Notaries Act, 1952 5. Entry of names in the register and issue or renewal of certificates of practice (1) Every notary who intends to practice as such 4[may], on payment to the government appointing him of the prescribed fee, if any, be entitled- (a) to have his name entered in the register maintained by that government under section 4; and (b) to a certificate authorizing him to practice for a period of 5[five] years from the date on which the certificate is issued to him. 3[(2) The government appointing the notary, may, on receipt of an application and the prescribed fee, renew the certificate of practice of any notary for a period of five years at a time.]    |
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