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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(2) in Karnataka Conduct of Government Litigation Rules, 1985

(2)Subject to the general or special orders which may be made by the Government from time to time in this behalf, no case on behalf of the Government shall be instituted in a court against any person or authority without the sanction of the Government granted in accordance with the rules in this part.