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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(6) in Karnataka Conduct of Government Litigation Rules, 1985

(6)The provisions of rules 6, 11 and 12 shall mutatis-mutandis apply to the conduct of cases before the Supreme Court as they apply to the conduct of cases before the High Court.