Central Government makes further Rules to amend the Notaries Rules, 1956- (Ministry of Law and Justice) (30 Jan 2019)

MANU/LAFF/0007/2019

Civil

G.S.R.77(E).--In exercise of the powers conferred by section 15 of the Notaries Act, 1952 (53 of 1952), the Central Government hereby makes the following rules further to amend the Notaries Rules, 1956, namely :-

(1) These rules may be called the Notaries (Second Amendment) Rules, 2019.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. In the Notaries Rules, 1956, in Form IIB, for the words and brackets "Joint Secretary to the Government of India/Secretary to the Government of (Name of the State)", the words and brackets "Joint Secretary to the Government of India/Additional Secretary to the Government of India/Secretary to the Government of (Name of the State)" shall be substituted.

Tags : NOTARIES RULES AMENDMENT