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Orissa HC: Notaries Cannot Register Marriage - (18 Sep 2023)

FAMILY

Orissa High Court has held that Notaries are neither authorized to issue certificates of marriage nor are they legally entitled to notarize any signed declaration of marriage, which is apparently beyond the scope of their functions prescribed under section 8 of the Notaries Act, 1952.

Tags : ORISSA HIGH COURT   NOTARIES   MARRIAGE  

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