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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(4) in Karnataka Conduct of Government Litigation Rules, 1985

(4)Every such Govt. Pleader, if circumstances require shall, personally contact the concerned Deputy Commissioner and draw his attention to the difficulties experienced in the conduct of litigation. In such an event, the Deputy Commissioner should direct the officers of the concerned department to immediately render all necessary assistance to the Government Pleader.