Notaries (West Pakistan Amendment) Ordinance, 1966
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Notaries (West Pakistan Amendment) Ordinance, 1966 01 of 1966 [05 February 1966] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 8 Of Ordinance Xix Of 1961 Notaries (West Pakistan Amendment) Ordinance, 1966 01 of 1966 [05 February 1966] An Ordinance to amend the Notaries Ordinance, 1961, in its application to the Province of West Pakistan Preamble.- WHEREAS it is expedient to amend the Notaries Ordinance, 1961, in its application to the Province of West Pakistan, in the manner hereinafter appearing; AND WHEREAS the Provincial Assembly of West Pakistan is not in session and the Governor of West Pakistan i s satisfied that circumstances exist which render immediate legislation necessary; Now, THEREFORE, in exercise of the powers conferred on him by clause (1) of Article 79 of the Constitution, the Governor of West Pakistan is pleased to make and promulgate the following Ordinance:- 1. Short Title And Commencement :- ( 1 ) This Ordinance may be called the Notaries (West Pakistan Amendment) Ordinance, 1966. (2) It shall come into force at once. 2. Amendment Of Section 8 Of Ordinance Xix Of 1961 :- In the Notaries Ordinance, 1961 (XIX of 1961), in its application to the Province of West Pakistan, in section 8, in sub-section (1), for clause (e), the following clause shall be substituted namely:- "(e) administer oath to, or take affidavit from, any person, in relation to the matters enumerated in this section".
Act Metadata
- Title: Notaries (West Pakistan Amendment) Ordinance, 1966
- Type: S
- Subtype: Punjab and Haryana
- Act ID: 21812
- Digitised on: 13 Aug 2025