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

State of Karnataka - Subsection

Section 18(10) in Karnataka Conduct of Government Litigation Rules, 1985

(10)Deputy Commissioners shall specify therein particulars of court fees and costs of the suit in forma pauperis payable to Government under Order 33 or 44 of the Code of Civil Procedure.Chapter-II Execution of Decrees Against Government