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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2)(iii) in Karnataka Conduct of Government Litigation Rules, 1985

(iii)The provisions of rules 5 and 6 shall mutatis-mutandis apply to the signature and verification of the objections to the execution petition and the conduct of the case.