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] [Entire Act] State of Madhya Pradesh - Section Section 70 in The M.P. Registration Rules, 1939 70. Book for documents cancelling wills. - A revocation or cancellation of a will or of an authority to adopt shall be treated as a document of a testamentary character and shall be registered in book 3.
