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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(7)(a) in Karnataka Conduct of Government Litigation Rules, 1985

(a)On receipt of such a proposal, [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998]shall examine the legality of the claim, call for such further or additional information, documents or evidence and such files as it may think necessary and take a final decision in the matter. If [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] decides to file a case it shall issue necessary orders sanctioning the filling of the case.