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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(4)(m) in Karnataka Conduct of Government Litigation Rules, 1985

(m)The Law Officer shall not concede any claim or part thereof against the Government or enter into any compromise in any proceedings before any court without the written authority of a responsible officer in the Dept. of Law & Parly. Affairs or the Director of Prosecutions and Government Litigation, as the case may be. No such authority shall be given without consulting the Administrative Secretariat concerned.