Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 16] [Section 17] [Entire Act] Union of India - Subsection Section 17(3) in The Registration Act, 1908 (3)Authorities to adopt a son, executed after the first day of January, 1872, and not conferred by a will, shall also be registered.
