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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(2) in Karnataka Conduct of Government Litigation Rules, 1985

(2)Where the Government is the owner of the vehicle involved in the accident it shall be the duty of the officer in charge of the vehicle and the driver of the vehicle to instruct the Law Officer suitably and to take all possible defences available in the circumstances of the case.