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State of West Bengal - Section

Section 89 in The Appellate Side Rules of The High Court at Calcutta

89. Every caveat lodged shall be accompanied by the stamped postal cover for registration for issue of notice under Rule 86(ii) which should be returned to the caveator in case the notice under Rule 86(ii) is not required to be issued.

[CHAPTER VI] Appeals to Supreme CourtCivil Appeals