Section 31(2)(c) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Sikkim - Subsection

Section 31(2)(c) in Conduct of the Government Litigation, Rules, 2000

(c)He shall submit to the Government in the Administrative department concerned, a report every quarter (before the 10th of January, April, July and October) of every year, stating the particulars of the decrees which have remained unsatisfied for more than four months after it is decided to acquiesce in them, the period for which they have so remained unsatisfied and the reasons for the delay.

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State of Sikkim - Subsection

Section 31(2)(c) in Conduct of the Government Litigation, Rules, 2000