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State of Uttar Pradesh - Section

Section 500 in The General Rules (Civil), 1957

500. Caveats.

- Any person intending to oppose the issuing of a grant of probate or letters of administration must either personally or by his pleader file a caveat in court in Form No. 164. Notice of the filing of caveat shall be given by the court to the petitioner or his pleader in Form No. 34.