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[Cites 0, Cited by 0] [Section 381] [Entire Act]

State of Chattisgarh - Subsection

Section 381(41) in High Court of Chhattisgarh Rules, 2005

(41)Consequence of non-compliance. - Where the caveator fails to file any affidavit in support of his caveat in compliance with rule 40 or in compliance with the notice issued under rule 41, the caveat may be discharged by an order to be obtained on application to the Court.