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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(4) in Karnataka Conduct of Government Litigation Rules, 1985

(4)On the commitment of the case by the Magistrate to the Sessions Court, the Prosecutor shall forward the case papers to the concerned Public Prosecutor as early as possible and at any rate not later than one week from the date of commitment.