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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(4)(l) in Karnataka Conduct of Government Litigation Rules, 1985

(l)It shall be the endeavour of the Law Officer in the conduct of the cases to exercise his discretion so as to safeguard the interest of the Government in the best manner. Wherever there is a difference of opinion between the Law Officer and the Litigation conducting Officer with regard to a particular course of action in the course of the conduct of the case, the Law Officer shall make a reference to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] and take action in accordance with the instructions of [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998].