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

State of Karnataka - Subsection

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

(j)where the proposed case is for recovery of money, whether the institution of the case is necessary notwithstanding the fact that the possibility of the recovery is doubtful, if so the reasons, therefor;