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 21(5)] [Section 21] [Entire Act] State of Sikkim - Subsection Section 21(5)(h) in Conduct of the Government Litigation, Rules, 2000 (h)On swearing the counter affidavit by the Head of the department or by the competent officer, the same shall be filed in the High Court.