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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Sikkim - Subsection

Section 23(4) in Conduct of the Government Litigation, Rules, 2000

(4)The administrative department concerned, if it recommends an appeal shall forward the case papers along with the report received to the Legal Remembrancer or the Joint Legal Remembrancer, Law Department.Chapter-VIII Civil and Criminal Appals and Other Proceedings in The Supreme Court