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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(8)(b) in Karnataka Conduct of Government Litigation Rules, 1985

(b)Copies of the order shall be sent to the [Secretary as well as head of the legal cell of the concerned Administrative Secretariat] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998], the concerned law officer, the officers specified in items (ii) and (iii) of sub-rule (6) and to the Director of Prosecutions and Government Litigation in respect of cases to be filed before a court of Munsiff.