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[Cites 0, Cited by 5] [Section 148A] [Entire Act]

Union of India - Subsection

Section 148A(4) in The Code of Civil Procedure, 1908

(4)Where a notice of any caveat has been served on the applicant, he shall forthwith furnish the caveator, at the caveator's expense, with a copy of the application made by him and also with copies of any paper or document which has been, or may be, filed by him in support of the application.