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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Sikkim - Subsection

Section 13(3) in Conduct of the Government Litigation, Rules, 2000

(3)The Public Prosecutor shall, ensure that he remains present in the Court throughout the trial, particularly when the prosecution witnesses are in the box at the time of he cross examination and put proper objection to the questions that are put by the defence.