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[Cites 0, Cited by 3] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(1) in The Registration Act, 1908

(1)If, on the death of a testator who has deposited a sealed cover under section 42, application be made to the Registrar who holds it in deposit to open the same, and if the Registrar is satisfied that the testator is dead, he shall, in the applicants presence, open the cover, and at the applicants expense, cause the contents thereof to be copied into his Book No. 3.