Section 13(1) in The Central Provinces Court of Wards Act, 1899
(1)Every claimant submitting his claim in compliance with the provisions of Section 12, sub-section (1), shall furnish, along with his written statement of claim, full particulars thereof, and shall, at the same time, produce all documents (including entries in books of account) on which he relies to support his claim, together with a true copy of every such document.
