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State of Rajasthan - Section

Section 769 in Rules of the High Court of Judicature for Rajasthan, 1952

769. Grant when to have effect in Rajasthan.

- All grants of probate or letters of administration (with or without the will annexed) other than grants under the Administrator-General's Act shall, unless otherwise ordered, be drawn up by the Registrar to have effect within the State of Rajasthan.