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[Cites 0, Cited by 0] [Section 8(7)] [Section 8] [Entire Act]

State of Sikkim - Subsection

Section 8(7)(b) in Conduct of the Government Litigation, Rules, 2000

(b)To see that no case is conceded before the court, such as granting of bail to any accused or any question of fact not conceded in the affidavit or counter affidavit or any claim against the State without obtaining previous permission of the competent authority;