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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(4)(o) in Karnataka Conduct of Government Litigation Rules, 1985

(o)The Law Officer shall obtain and maintain copies of all interim and final orders passed by the court and send a copy thereof to the Dept. of Law and Parly. Affairs. The Law Officer shall get such copies prepared with the assistance of the litigation conducting officer.