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 21(5)] [Section 21] [Entire Act]

State of Sikkim - Subsection

Section 21(5)(a) in Conduct of the Government Litigation, Rules, 2000

(a)As soon as a case is filed against any Government Department, the concerned Department shall handover the case to such Officer who is well conversant with the facts and circumstances of the case.