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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Sikkim - Subsection

Section 14(1)(b) in Conduct of the Government Litigation, Rules, 2000

(b)He shall, on receipt of the report from the Public Prosecutor under clause (b) of sub-rule (1) above, send his report immediately to the Legal Remembrancer or the Joint Legal Remembrancer Law Department, as the case may be.