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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(6) in Karnataka Conduct of Government Litigation Rules, 1985

(6)Whenever certified copies of the judgment and decree in a First Appeal are forwarded as required by sub-rule (5) above the law officer shall also obtain and forward certified copies of the judgment and decree of the trial court. To avoid delay in obtaining such copies the law officer shall apply and obtain such copies well in advance.