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State of Uttar Pradesh - Section

Section 482 in The General Rules (Civil), 1957

482. Production of deed, paper, etc. referred to in will.

- If a will contains a reference to any paper, memorandum, or other document of such nature as to raise a question whether it ought not to form a constituent part of the will, such paper, memorandum or other document shall be produced with a view to ascertain whether it is entitled to probate, and where not produced, its non-production must be accounted for.