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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2)(ii) in Karnataka Conduct of Government Litigation Rules, 1985

(ii)Draft objections shall be prepared by the Law Officer and sent to 1[the Legal Cell of the concerned Administrative Department]1. for approval. If there is no time to obtain the orders of [the Legal Cell] the Law Officer may finalise the objections file it into court and seek ratification of the action taken.