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 5] [Section 45] [Entire Act] Union of India - Subsection Section 45(2) in The Registration Act, 1908 (2)When such copy has been made, the Registrar shall re-deposit the original will.
