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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Sikkim - Subsection

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

(o)"Special Counsel" means and advocate specially appointed by Government in the Law Department, to conduct any case, civil or criminal, anywhere in the State or outside the State for and on behalf of the State or its officers and includes a Law Officer so appointed;