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Gujarat High Court Upholds Power of State Government to Permanently Debar Notaries - (25 Nov 2019)

CIVIL

Gujarat High Court has upheld the power of the State Government to permanently debar Notaries. In doing so, it has partly set aside an order of a Single Judge who had held that Rule 13(12)(b) of the Notaries Rules, 1956 which grants the Government the power to permanently debar a notary was ultra vires the Notaries Act, 1952.

Tags : GUJARAT HIGH COURT   NOTARIES  

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