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[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(9)(a) in Karnataka Conduct of Government Litigation Rules, 1985

(a)The litigation conducting officer shall, give necessary instructions and get a draft plaint or petition prepared by the law officer concerned and submit the same to [the legal cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] for approval.