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State of West Bengal - Section

Section 88 in The Appellate Side Rules of The High Court at Calcutta

88. A caveat shall form part of the proceeding in connection with which the same is lodged. A caveat in respect of which no application is filed within the time prescribed by sub - section (5) of section 148A of the Code of Civil Procedure shall be deposited in the Record Department and be preserved for one year.