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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Sikkim - Subsection

Section 28(2) in Conduct of the Government Litigation, Rules, 2000

(2)Ordinarily, when a case is filed or is pending in any Court outside the State in which the State Government is a party, the lawyer from that State will be engaged for conducting the case.