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 1(3)] [Section 1] [Entire Act] State of Karnataka - Subsection Section 1(3)(a) in Karnataka Conduct of Government Litigation Rules, 1985 (a)These rules shall apply to the conduct of litigation on behalf of the Government of Karnataka or its officers in their official capacity.