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

State of Karnataka - Subsection

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

(4)The report, papers and parawise remarks so prepared or obtained shall be submitted to the concerned Administrative Secretariat through proper channel alongwith four copies of the plaint, petition and other pleadings and enclosures thereto.