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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2)(i) in Karnataka Conduct of Government Litigation Rules, 1985

(i)After receipt of the notice of the execution, the judgment debtor officer and the Litigation Conducting Officer shall intimate the Department of Law and Parly. Affairs about such execution and instruct the Law Officer about the objections which may have to be taken against the execution of the decree.