Section 32(2)(c) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Sikkim - Subsection

Section 32(2)(c) in Conduct of the Government Litigation, Rules, 2000

(c)Where no action under clause (a) or (b) is taken the Law Officer concerned shall without any delay send the copy of the decree to the administrative department concerned, with a report stating inter-alia-

(i)The reason for not taking such action;

(ii)The date on which the period of limitation for the execution of he decree will expire; and

(iii)Any information which has come to his knowledge and the possession of which is likely to facilitate the recovery of the money due to Government.

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State of Sikkim - Subsection

Section 32(2)(c) in Conduct of the Government Litigation, Rules, 2000