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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(4) in Karnataka Conduct of Government Litigation Rules, 1985

(4)"law officer" means a law officer as defined in the Karnataka Law Officers (Appointment and Conditions of Service) Rules, 1977 and includes an Assistant Public Prosecutor in charge of civil litigation work in a Court;