Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Sikkim - Section Section 30 in Conduct of the Government Litigation, Rules, 2000 30. Interpretation. - For the purpose of this Chapter a "decree" includes an "Order" of a Civil Court as defined in section 2 of the Code of Civil Procedure, 1908.
