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State of Madhya Pradesh - Section

Section 65 in The M.P. Registration Rules, 1939

65. Wills may be registered or deposited.

- Wills may be either registered or deposited in sealed covers. If they are registered, they are copied (after the ordinary registration procedure has been complied with) into book 3. If they are presented closed, for deposit, certain particulars are noted in book 5, and the cover containing the will is placed in the safe, vide Section 43 of the Act.