Section 46(2) in The Registration Act, 1977 (1920 A.D.)
(2)[ When any such order is made, the Registrar shall, unless a true copy of the will has been already been filed under section 45, open the cover and cause a true copy of the will to be made and filed in his Book No. 3 and make a note on such copy that the original has been removed into Court in pursuance of the order aforesaid.] [Substituted by Act No. XIII of 2011, dated 25th April, 2011.]
