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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(4) in Karnataka Conduct of Government Litigation Rules, 1985

(4)As soon as any amount due under a decree is recovered by the law officer on behalf of the Government, the same shall be paid into the Treasury to the credit of the Department concerned under proper head of account under intimation to the Litigation Conducting Officer.