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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(3)(b) in Karnataka Conduct of Government Litigation Rules, 1985

(b)The concerned Administrative Secretariat shall then forward that report to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] along with comments, if any, requesting it to take steps to execute the decree, if possible. [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] shall take such steps as it may consider appropriate.