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 24] [Entire Act] State of Sikkim - Subsection Section 24(6) in Conduct of the Government Litigation, Rules, 2000 (6)the Standing Counsel shall file a petition for special leave in the Supreme Court within the time limit.
