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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

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

(5)If the officer making the report is an officer subordinate to the Head of the Department, the Head of the concerned department shall on receipt of such a report examine the matter and forward the report along with his remarks to the concerned Administrative Secretariat.