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 107] [Entire Act] State of Uttar Pradesh - Subsection Section 107(3) in U.P. Revenue Code, 2006 (3)Every Will made under this section shall, notwithstanding anything contained in any law, custom or usage, be in writing attested by two witnesses and registered.
