Section 381(18) in High Court of Chhattisgarh Rules, 2005
(18)Production of deed paper, etc. referred to in Will. - If a Will contains a reference to any paper memorandum or other document of such a nature as to raise a question whether it ought not to form a constituent part of the Will, such paper, memorandum or other document should be produced with a view to ascertaining whether it is entitled to probate, and where not produced, its non-production must be accounted for.
