Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act] State of Karnataka - Subsection Section 6(4)(n) in Karnataka Conduct of Government Litigation Rules, 1985 (n)The Law Officer shall oppose any compromise prejudicial to the interest of the Government, if entered into by the other parties in the proceedings.