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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

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

(4A)[ 'Legal cell' means the Legal Cell established in the Karnataka Government Secretariat in accordance with Government order No. DPAR 425 SGO 95 dated: 1.1.1996] [Inserted by notification No. LAW 266 LAM 96, Dated: 1.1.1998].