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[Cites 0, Cited by 0] [Section 185] [Entire Act]

State of Rajasthan - Subsection

Section 185(5) in Rajasthan Registration Rules, 1955

(5)When the executant is dead:Execution by (executant) deceased, admitted by................(name and addition), who is personally known to the registering officer (or is identified by...........and...........these witnesses being personally known to the registering officer).Date............Signature of registering officer etc.