The Central Government has notified Notaries (Second Amendment) Rules, 2022 in order to amend Notaries Rules, 1956.

The amendment inserts a proviso in Rule 8B relating to Renewal of Certificate of Practice in order to relax the application for renewal:

“Provided that the appropriate Government may, after considering the reasons stated in the application, relax the condition of submission of application for renewal of Certificate of Practice before the said period of six months;

Provided further that where an application for renewal of Certificate of Practice is received within one year after the date of expiry of its period of validity, the appropriate Government may, after considering the reasons stated in the application, renew the Certificate of Practice with effect from the date of expiry of its period of validity.”

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