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

State of Karnataka - Subsection

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

(g)Whenever production of a document in original is found necessary, an authenticated copy (preferably a photostat copy) of such document shall be retained in the department file along with a note to the effect that the original has been filed in court mentioning the case number, year, and the date of production.