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State of Odisha - Section

Section 80 in The Orissa Registration Rules, 1988

80. Withdrawal of sealed covers containing Wills.

- When a sealed cover containing a Will is withdrawn under Section 44 of the Act, the fact shall be noted in Register Book No. 5 and the entry shall be signed by the person by whom the cover is withdrawn as well as by the Registrar, and the receipt referred to in Sub-rule (1) of Rule 78 shall be returned by such person and posted to the respective counterfoils.