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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(2) in Bihar Registration Rules, 2008

(2)The Registrar shall explain to every person depositing a will that no steps will be taken by the government to ascertain the date of the testator's death or to communicate the beneficiaries after his death and a note to that effect shall be given on the receipt as referred above.