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

State of Rajasthan - Subsection

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

(v)Where a caveat has been lodged under sub-rule (i), such caveat shall not remain in force after the expiry of ninety days from the date on which it was lodged unless the application referred to in sub-rule (i) has been made before the expiry of the said period.