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[Cites 0, Cited by 0] [Section 37(5)] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(5)(b) in High Court of Madhya Pradesh Rules, 2008

(b)If the caveat is filed in person, his full postal address, telephone number, fax number with S.T.D. Code and e-mail address, if any, shall be furnished.