Section 43(2)(a) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Sikkim - Subsection

Section 43(2)(a) in Conduct of the Government Litigation, Rules, 2000

(a)If the court allow the application for stay under Order XLI, rule 5(3)(c) or the Code of Civil Procedure, 1908, the Law Officer, the administrative department or the Government officers concerned, as the case may be, shall see that the security given by the appellant is sufficient to cover the amount decreed and the costs of appeal;

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State of Sikkim - Subsection

Section 43(2)(a) in Conduct of the Government Litigation, Rules, 2000