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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(3)(i) in Karnataka Conduct of Government Litigation Rules, 1985

(i)forged, anti dated or bogus references under section 18(1) have been filed or sent to court alleging that it has been sent in pursuance to the direction of the court under section 18(3) even though in fact there is no such direction by the court.