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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(iii) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006

(iii)Where, after a caveat has been lodged under sub-rule (i), any application is filed in any suit or proceeding, the Court shall serve a notice of the application on the caveator.