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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(3) in Karnataka Conduct of Government Litigation Rules, 1985

(3)Where the case is also against an officer of the Government acting in his official capacity, he shall prepare or get prepared a detailed report, and others particulars as indicated in sub-rule (1) alongwith copies of the documents, if any, in support of the defence.