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

State of Karnataka - Subsection

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

(a)If the person from whom the amount is due is known to the Litigation Conducting Officer, he shall endeavour to recover immediately the amount due from him out of Court.