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 3(9)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(9)(c) in Karnataka Conduct of Government Litigation Rules, 1985

(c)The law officer shall forward to the Government in [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] and where a case is filed in a Munsiff's court, to the Director of Prosecutions and Government Litigation, a true copy of the plaint and its enclosures as actually presented to the Court along with the date of presentation of the plaint. The Law officer shall intimate the number of the case as soon as it is registered. He shall forward true copies of the written statements, counter and other pleadings filed by the defendant, issues framed in the suit and amendments, if any, to the pleadings or issues after getting necessary copies thereof prepared by the litigation conducting officer. Expenses in this regard shall be incurred out of the contingency fund as provided in Article 240(b) of the Karnataka Financial Code.