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State of Uttar Pradesh - Section

Section 502 in The General Rules (Civil), 1957

502. When caveat is entered before application for grant is filed.

- Where an application for grant of probate or letters of administration with or without the will annexed is presented after a caveat has been filed, the court shall forthwith issue notice to the caveator calling upon him to file his objection supported by affidavit within fourteen days from the service of such notice.