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Karnataka HC: Can't Take Cognizance of Offences by Advocate Unless Sanctioned by Centre/State - (13 May 2022)

CRIMINAL

Karnataka High Court has ruled that taking cognizance for offences committed by an advocate or notary is banned under Section 13 of the Notaries Act, 1952, and that the police must obtain the permission of the Central/State Government before filing the charge sheet and taking cognizance.

Tags : KARNATAKA HIGH COURT   SECTION 13   NOTARIES ACT   1952   CHARGE SHEET   COGNIZANCE  

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