Preamble - NOTARIES (AMENDMENT) RULES, 2021 Notaries (Amendment) Rules, 2021 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.
(1) These rules may be called the Notaries (Amendment) Rules, 2021. (2)
They shall come into force on the date of their publication in the Official
Gazette. 2.
In the Notaries Rules, 1956, in Rule 3, after clause (ab), the following
clause shall be inserted, namely- "(ac)
a person with benchmark disability as defined in Clause (r) of Section 2 of the
Rights of Persons with Disabilities Act, 2016 (49 of 2016), who has been
practicing for at least seven years, as a legal practitioner."
Rule 1 - Rule 1
Rule 2 - Rule 2
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