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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(1) in Karnataka Conduct of Government Litigation Rules, 1985

(1)It shall be the duty of the Prosecutor to ensure that necessary and proper charges are framed against the accused and their plea recorded according to law. The Prosecutor shall take care to get the charge amended wherever necessary.