Section 762 in Rules of the High Court of Judicature for Rajasthan, 1952
762. Production of deed paper etc., referred to 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 ascertain whether it is entitled to probate, and where not produced, its non-production must be accounted for.
