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[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(9)(d) in Karnataka Conduct of Government Litigation Rules, 1985

(d)The litigation conducting officer shall regularly watch the progress of the case and shall give necessary instructions to the law officer to whom the case is entrusted at all stages till the final disposal of the case. Before instructing the law officer, wherever necessary, he shall obtain the order of his official superior or any higher officer in such manner as he considers fit. The law officer shall periodically intimate the progress made in the case to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] and in respect of a case before a Court of Munsiff to the Director of Prosecutions and Government Litigation.