Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(5) in Karnataka Conduct of Government Litigation Rules, 1985 (5)"litigation conducting officer in relation to a case" means the officer who is placed in charge of the conduct of litigation in such case.
