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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1)(a) in Karnataka Conduct of Government Litigation Rules, 1985

(a)"case" means any proceeding including an original suit or writ petition initiated by the Government in any court or tribunal but does not include a proceeding by way of an appeal, review or revision;