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

State of Karnataka - Subsection

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

(h)Documents filed by the opposite party should be carefully examined and compared with the originals wherever possible at the earliest opportunity and efforts be made to find out the genuineness or authenticity of the documents so produced. Objections relating to the admissibility, genuineness or such other grounds shall be taken at the earliest. The law officer shall obtain certified copies of all documents produced by the opposite side and keep them in the file.