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Union of India - Section

Section 237 in The Indian Succession Act, 1925

237. Probate of copy or draft of lost Will.—

When a Will has been lost or mislaid since the testator’s death, or has been destroyed by wrong or accident and not by any act of the testator, and a copy or the draft of the Will has been preserved, probate may be granted of such copy or draft, limited until the original or a properly authenticated copy of it is produced.