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

State of Karnataka - Subsection

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

(c)When a suit is instituted upon a document, the document sued upon shall be produced in court along with the plaint as required under order 7 rule 14(1) of the Code of Civil Procedure;