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[Cites 0, Cited by 0] [Section 14(8)] [Section 14] [Entire Act]

State of Sikkim - Subsection

Section 14(8)(b) in Conduct of the Government Litigation, Rules, 2000

(b)The memorandum of appeal or application for revision or other application shall then be drawn by the Public Prosecutor concerned in the High Court and filed in the High Court within the period of limitation.