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

State of Bihar - Subsection

Section 29(7) in Bihar Registration Rules, 2008

(7)If on the death of a testator the application is filed under sub-rule (5) and the Registrar is satisfied that the testator is dead he shall in the presence of the applicant open the cover and on payment of prescribed fee the contents of the will shall be copied in Book No-III.