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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2)(iv) in Karnataka Conduct of Government Litigation Rules, 1985

(iv)If the objections raised by the State against execution of the decree are rejected, the Litigation conducting Officer shall, through the Law Officer obtain the certified copy of the order and send it 1[the Legal Cell of the concerned Administrative Department]1 for necessary further opinion and action.