Section 32(2)(a) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Sikkim - Subsection

Section 32(2)(a) in Conduct of the Government Litigation, Rules, 2000

(a)If the person from whom the amount is due (hereinafter referred to as judgement debtor) or his advocate is known to the Law Officer concerned and is readily accessible to him, he shall endeavour to recover the amount from him.

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State of Sikkim - Subsection

Section 32(2)(a) in Conduct of the Government Litigation, Rules, 2000