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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(1)(c) in Karnataka Conduct of Government Litigation Rules, 1985

(c)Where a decree or order of a court is varied or reversed in any appeal, revision or other proceedings, an application for restitution under sec.144 of the Code of Civil Procedure or under any other similar provision of law shall be filed. The Litigation Conducting Officer shall furnish all particulars and give necessary assistance to the Law Officer in filing the petition and conduct of the case.