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 0] [Section 35] [Entire Act] State of Madhya Pradesh - Subsection Section 35(p) in The M.P. Registration Rules, 1939 (p)That the execution is not admitted by the executant personally, or by any one of the several representatives, left by a deceased executant, vide Section 35 of the Act.
