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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(6) in Karnataka Conduct of Government Litigation Rules, 1985

(6)As the party who has sent a notice could institute a case on the expiration of sixty days the examination of the claim shall be completed and reply, if so decided, shall be sent within sixty days. Every suit notice shall, therefore, be treated on "top priority basis" and dealt with accordingly.