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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Sikkim - Subsection

Section 8(3)(i) in Conduct of the Government Litigation, Rules, 2000

(i)To appeal and conduct the prosecution in every trial before the Sessions Court; and for that purpose, he shall at the earliest opportunity examine the records of the proceedings before the committing Magistrate and ensure that any defect, such as the omission to summon a necessary witness is, if possible, remedied before the date fixed for hearing in the Session Court;