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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(5) in Karnataka Conduct of Government Litigation Rules, 1985

(5)The Advocate on Record shall study the case fully and effectively and brief the senior Advocate well in advance. He may, if necessary, seek the assistance of any officer of the concerned department or [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998].