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[Cites 0, Cited by 1] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(2) in The Registration Act, 1908

(2)When any such order is made, the Registrar shall, unless the will has been already copied under section 45, open the cover and cause the will to be copied into his Book No. 3 and make a note on such copy that the original has been removed into Court in pursuance of the order aforesaid.