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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of West Bengal - Subsection

Section 86(iii) in The Appellate Side Rules of The High Court at Calcutta

(iii)subject to any direction by the court, every application in respect of which a caveat has been lodged shall be placed in the Daily Cause List for hearing not before the expiry of 7 days from the date of the issue of the registered notice under clause (ii) hereof;