Section 5(5)(b) in Karnataka Conduct of Government Litigation Rules, 1985

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State of Karnataka - Subsection

Section 5(5)(b) in Karnataka Conduct of Government Litigation Rules, 1985

(b)whether notice under section 80 of the code of Civil Procedure has been given by the plaintiff and if so, the date of delivery of such notice, and the authority to which such notice was given, alongwith a copy of such notice together with a report of action taken thereon, and

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State of Karnataka - Subsection

Section 5(5)(b) in Karnataka Conduct of Government Litigation Rules, 1985