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

State of Karnataka - Subsection

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

(k)The law officer, in consultation with the litigation Conducting Officer, shall take steps for issue of commission for local inspection or for examination of witnesses, wherever it is necessary. The reasonable expenses in this regard shall be borne out of the contingencies of the concerned department as provided under Article 240(b) of the Karnataka Financial Code.