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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1) in Karnataka Conduct of Government Litigation Rules, 1985

(1)In this part, unless the context otherwise requires:-
(a)"case" means any proceeding including an original suit or writ petition initiated by the Government in any court or tribunal but does not include a proceeding by way of an appeal, review or revision;
(b)"court" means any civil court and includes a High Court or a tribunal.