Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(5)(c) in Karnataka Conduct of Government Litigation Rules, 1985

(c)the name and other particulars of the officer who is conversant with the facts of the case, the litigation conducting officer for the case and the name of the officer who is to be authorised to sign and verify the pleadings.