Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(3)(b) in Karnataka Conduct of Government Litigation Rules, 1985

(b)cases pending in his court wherein progress, including preparation of pleadings and conduct of evidence, cannot be made for want of instructions and assistance from any of the officers or authorities in the district. The nature of the instructions and assistance required may be indicated therein.