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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(4)(f) in Karnataka Conduct of Government Litigation Rules, 1985

(f)copies of the documents, if any, upon which the claim is based and other documents including rules, notifications, orders, circulars and the like, inspection of which is considered necessary for a proper elucidation of the case;