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State of Sikkim - Section

Section 5 in Conduct of the Government Litigation, Rules, 2000

5. Advice to be kept confidential.

- All advices and opinions tendered by the Legal Remembrancer and the Advocate General to the administrative departments are strictly confidential and, therefore, shall not be disclosed either to the public or to other Governments, including Central Government, without the permission of the Competent authority.