Section 43(2)(c) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Sikkim - Subsection

Section 43(2)(c) in Conduct of the Government Litigation, Rules, 2000

(c)If such application is refused, the Law Officer concerned shall inform the administrative department concerned, who shall endeavour to keep a watch on the property of the judgement-debtor, so as to prevent any fraudulent alienation or concealment of it.

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State of Sikkim - Subsection

Section 43(2)(c) in Conduct of the Government Litigation, Rules, 2000