Section 4(2)(a) in Karnataka Conduct of Government Litigation Rules, 1985

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

(a)The notice may be in respect of,-

(i)a claim which has already been examined and has been rejected;

(ii)a claim which is still under consideration;

(iii)a claim which has not been examined.

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