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 77] [Entire Act] State of Odisha - Subsection Section 77(1) in The Orissa Registration Rules, 1988 (1)Wills sent by post to a Registering Officer are not presented or deposited for registration within the meaning of the Act, and Sections 42 and 46 are therefore inapplicable to them.
