Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(9) in Karnataka Conduct of Government Litigation Rules, 1985

(9)The Deputy Commissioners, Heads of office and the Heads of Departments shall maintain registers, in Form-I, showing the amounts due to the Government under decrees, and shall have all the particulars of the decree entered therein on receipt of the copy of the decree, and shall also enter the details of subsequent stages of recovery proceedings.