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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Sikkim - Subsection

Section 24(7) in Conduct of the Government Litigation, Rules, 2000

(7)If the special leave to appeal is granted by the Supreme Court, the Standing Counsel shall send intimation thereof to the legal Remembrancer. The Standing Counsel shall then, on payment of additional court fee, if any, within the time, get the special leave petition of appeal.