Section 251(9) in High Court of Chhattisgarh Rules, 2005
(9)Any other documents ordered by the Court to be retained permanently.Note. - When a grant of probate or letters of administration with a copy of the Will annexed has been made, the original Will shall forthwith be forwarded to the Deputy Registrar as required by rule of the Rules published in the Registration Department Notification Nos. 1925A and 1925-B, dated the 4th December, 1919, and Judicial Department Notifications Nos. 78/202-A-V and 79 of 202-B-V, dated the 4th March. 1920.
