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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(5) in Bihar Registration Rules, 2008

(5)If the testator who has deposited such sealed cover wishes to withdraw it he shall apply either personally or by authorized agent the Registrar if he is satisfied that the applicant is actually the testator or his agent shall deliver the cover accordingly.