Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 503 in The General Rules (Civil), 1957 503. Consequence of non-compliance. - Where the caveator fails to file any objection in compliance with Rule 501 or in compliance with the notice issued under Rule 502, the caveat may be discharged by an order to be obtained on application to the court.
