Section 8(1)(b) in Conduct of the Government Litigation, Rules, 2000

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State of Sikkim - Subsection

Section 8(1)(b) in Conduct of the Government Litigation, Rules, 2000

(b)To appear in the Court in any Civil suit proceedings, appeal, application for review, or revision, or reference, or injunction application, petition of a Civil nature, etc. including petition for exercise of powers under articles 226 and 227 of the Constitution, as the case may be, to which the State or its officers are parties and to take appropriate steps as may be required in accordance with law.

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State of Sikkim - Subsection

Section 8(1)(b) in Conduct of the Government Litigation, Rules, 2000