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State of Jammu-Kashmir - Section

Section 42 in The Registration Act, 1977 (1920 A.D.)

42. Deposit of wills.

- Any testator may, either personally or by duly authorised agent, deposit with any Registrar his will in a sealed cover superscribed with the name of the testator and that of his agent (if any) and with a statement of the nature of the document.