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 45] [Entire Act] State of Jammu-Kashmir - Subsection Section 45(2) in The Registration Act, 1977 (1920 A.D.) (2)When such [true' copy has been filed] [Substituted by Act No. XIII of 2011, dated 25th April, 2011.], the Registrar shall re-deposit the original will.
