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State of Rajasthan - Section

Section 62 in Rajasthan Registration Rules, 1955

62. Index No. III.

- Index No. III is that in which section 55 requires that the names and additions of all persons executing every will and authority to adopt registered in book No. III. of the executors and persons respectively appointed thereunder, and (after the death of the testator or donor, but not before) of all person claiming under the same shall be entered. It shall contain the headings prescribed in Form No. 3 App. II.