Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(4)(d) in Karnataka Conduct of Government Litigation Rules, 1985

(d)The Law Officer shall take steps to get important and valuable documents kept in safe custody in court. The officers handing over important documents to the law officer, either for production in court or for reference, shall take proper acknowledgement therefor from the law officer. Whenever documents are produced in court, they shall be produced along with a list obtaining due acknowledgement from the court.