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

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State of Sikkim - Subsection

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

(d)Where action is taken under clause (a) or (b), the Law Officer concerned shall, as soon as possible and in any case within one month of the date of receipt by him of the copy of decree, report his action and proceedings to the administrative department concerned, and send the copy of decree if not longer required by him. He shall also report to the administrative department concerned the result of the proceedings on their completion and, if they have not been successful in re-covering the whole of the amount due, furnish the information specified in sub-clauses (ii) and (iii) of clause (c).

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State of Sikkim - Subsection

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