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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(2) in Karnataka Conduct of Government Litigation Rules, 1985

(2)Where action is taken for recovery of the decretal amount as specified above, the Litigation Conducting Officer shall, promptly send a report to the 1[Head of the Legal Cell]1 through proper channel, informing the action taken and the result thereof.