Section 31(3)(a) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Sikkim - Subsection

Section 31(3)(a) in Conduct of the Government Litigation, Rules, 2000

(a)The Law Officer and the administrative department concerned shall see that in case of adverse decisions no amount should be deposited in the trial court, pending decision of Government in the Law Department, as regards whether the decision of the trial court should be acquiesced in or appealed against.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Sikkim - Subsection

Section 31(3)(a) in Conduct of the Government Litigation, Rules, 2000