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] [Entire Act] State of Odisha - Section Section 74 in The Orissa Registration Rules, 1988 74. Withdrawal of document for enquiry. - A Will or an authority to adopt presented for a registration after the death of the testator or donor may be returned to the presentant unregistered, if he so desires in writing unless it appears that the document is a forged one.
