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Karnataka High Court Issues Notification for Mandatory E-Filing by Govt in All Types of Cases - (24 Dec 2021)

Karnataka High Court has notified that from January 1, 2022, all the Departments of the Central and State Government and its affiliated offices are required to file their cases/ petitions/ pleadings and documents through e-Filing System.

Tags : KARNATAKA HIGH COURT   MANDATORY E-FILING BY GOVT  

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