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

State of Karnataka - Subsection

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

(b)The concerned Administrative Secretariat shall,-
(i)in regard to a claim of the first category consider whether any new point which has not been examined earlier has been raised. Such a new point, if any, shall be thoroughly examined and it shall be considered whether the earlier decision requires to be revised. If [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] had not been consulted earlier or if new points have been raised, the advice of [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] shall invariably be obtained before taking a final decision.
(ii)in regard to a claim of the second and third categories examine and take a decision as early as possible in consultation with Department of Law and Parliamentary Affairs.