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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

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

(4)If it is decided that the claim is genuine and requires to be admitted, the concerned Administrative Secretariat shall take action to settle the claim forthwith and if it is decided to contest the claim or to admit the claim in part, no reply shall be sent without consulting [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998].