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 6th] [Entire Act] State of Andhra Pradesh - Subsection Section 6th(a) in Andhra Pradesh Rules Under the Registration Act, 1908 (a)That the will (or authority to adopt) was executed by the testator (or donor).
