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State of Uttar Pradesh - Section

Section 501 in The General Rules (Civil), 1957

501. Affidavit in support of caveat.

- Where a caveat is entered after an application has been made fora grant of probate or letters of administration with or without the will annexed, an objection supported by affidavit shall be filed within fourteen days of the caveat being lodged. Such objection shall state the right and interest of the caveator and the ground of objections to the application.