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[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(9)(b) in Karnataka Conduct of Government Litigation Rules, 1985

(b)[The Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998]shall, examine the draft and ensure that all pleas both legal and factual are pleaded and after scrutiny, forward the approved plaint or petition to the litigation conducting officer who shall get it signed and verified by the officer who is authorised to sign and verify the pleading and thereafter entrust the same along with required number of copies thereof to the law officer concerned for presentation before the court well within the date if any, indicated in the sanction order issued under sub-rule (7) or within the period of limitation.