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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(4)(b) in Karnataka Conduct of Government Litigation Rules, 1985

(b)Making application for adjournment for production of document shall as for as possible be avoided and such application on behalf of the opposite party should, unless they are made for sufficient reasons, be resisted as they tend to prolong the litigation and give opportunities for fabrication of false evidence;