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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(4)(i) in Karnataka Conduct of Government Litigation Rules, 1985

(i)the financial status or position of the person against whom the case is proposed to be filed; (this is to know whether in the case of a money suit it is possible to obtain satisfaction of the decree that may be passed against him);