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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Sikkim - Subsection

Section 50(2) in Conduct of the Government Litigation, Rules, 2000

(2)For the purpose of section 123 of the Indian Evidence Act. only the Minister in-Charge or the Secretary of the department concerned should be treated as the authority to withhold or give the necessary permission for the production of official documents in evidence.