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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(5) in Karnataka Conduct of Government Litigation Rules, 1985

(5)Reply shall invariably be sent to the party in cases arising out of an agreement or contract if there is provision in the agreement for referring the matter to arbitration or if there is provision in any law to seek remedy by way of appeal, review or revision and the party may be asked to avail those remedies if he so chooses.