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State of Rajasthan - Section

Section 780 in Rules of the High Court of Judicature for Rajasthan, 1952

780. Consequence of non-compliance.

- Where the caveator fails to file any affidavit in support of his caveat, in compliance with rule 778 or in compliance with notice issued under rule 779, the caveat may be discharged by an order to be obtained on application to the Court.