In this Act, unless the context otherwise requires, 1 * * * * * (b) "instrument" includes every document by which any right or liability is, or purports to be, created, transferred, modified, limited, extended, suspended, extinguished or recorded; 2 [(c) "legal" practitioner means an advocate entered in any roll under the provisions of the Advocates Act, 1961 (25 of 1961);] (d) "notary" means a person appointed as such under this Act: Provided that for a period of two years from the commencement of this Act it shall include also a person who, before such commencement was appointed a notary public 3 [under] the Negotiable Instruments Act, 1881 (26 of 1881), 4 * * * and is, immediately before such commencement, in practice in 5 [any part of India: Provided further that in relation to the State of Jammu and Kashmir* the said period of two years shall be computed from the date on which this Act comes into force in that State.] (e) "prescribed" means prescribed by rules made under this Act; (f) "Register" means a Register of Notaries maintained by the Government under section 4; 6 [(g) "State Government", in relation to a Union territory, means the administrator thereof.]Open in Lexace · Ask the AI about this section
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