Whats New

  SIU -- Main Report | Annexures
  National Litigation Policy
  Consultation Paper on the proposed Amendments to the Arbitration and Conciliation Act,  1996.
  Advice of the Ministry of Law in cases in which legal or constitutional issues are involved
  Jurisdiction of High Power Committe (also referred to as Committe on Disputes)
  Advertisement of vacancies of Additional Legal Adviser on deputation
  List of Nodal Officers
  Notifications
  Indian Legal Service (Amendment) Rules,  2008
  Reciprocal Arrangements for Recognition of
    Notarial Acts Done by Foreign Notaries  
  Hague Conference on Private International Law  
  Right to Information Act.
  Schedule to the Notaries Rules (amended by Amendment Act,      2006)
  Circulars pertaining to litigation
  List of Notaries appointed
  List of Empanelled Advocates 
  Statement of Receipts and Disbursement / Scheme wise Statement of Expenditure
    for February,  2010

    LEGISLATIVE   DEPARTMENT     |     LAW COMMISSION OF INDIA 
   ARCHIVES  |  CONTACT  US   |   HOME  

Disclaimer
This Site Hosted by National Informatics Centre
Content owned, maintained and updated by Department of Legal Affairs, Ministry of Law and Justice. Permission to reproduce any information/materialhosted on this site may be obtained from the owner of this site.

  NOTARIES
Application Form for Notary Public

Result

The Notaries Act