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Kerala HC: Court Cannot Take Cognizance of Private Complaint Against Notary Public - (09 Nov 2020)

CRIMINAL

Kerala High Court has observed that no Court shall take cognisance of any offence committed by a notary public in exercise or purported exercise of his functions under the Act except upon a complaint in writing made by an officer authorised by the Central Government or a State Government by a general or special order in that behalf.

Tags : KERALA HIGH COURT   PRIVATE COMPLAINT AGAINST NOTARY PUBLIC  

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