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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Sikkim - Subsection

Section 8(2)(vii) in Conduct of the Government Litigation, Rules, 2000

(vii)In every application in criminal case filed in the High Court on behalf of the State for the exercise by the High Court of its powers of reference and revision;