Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 84 in The Appellate Side Rules of The High Court at Calcutta 84. When a caveat is not in proper form or is otherwise defective, the court may allow the defect to be removed within such time as the court may direct.
