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] [Section 24] [Entire Act] State of Sikkim - Subsection Section 24(10) in Conduct of the Government Litigation, Rules, 2000 (10)The Standing Counsel shall then take further steps as per the provisions contained in Order XV of the Supreme Court Rules, 1966.
