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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Sikkim - Subsection

Section 25(4) in Conduct of the Government Litigation, Rules, 2000

(4)A Vakalatnama to be filed on behalf of the State be executed by the Chief Secretary in favour of the Standing Counsel and shall be sent to him along with such instruction as may be made in this behalf.