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 133] [Entire Act] State of Odisha - Subsection Section 133(v) in The Orissa Registration Rules, 1988 (v)when an enquiry is held as to the right of a person to, appear as the executor, administrator or heir of a deceased person, or the guardian of a minor as the curator or an idiot or a lunatic;
