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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Sikkim - Subsection

Section 21(1)(a) in Conduct of the Government Litigation, Rules, 2000

(a)Whenever a notice or notice of motion in a Writ Petition is served on the Government Advocate concerned in the High Court on behalf of the State, he shall pm the same day s far as possible, and latest by next day forward copies of the notice accompanied by the copy of Rule i.e. order, the Court and connected Writ Petition, affidavit and other annexures to the administrative department concerned and to the Legal Remembrancer or the Joint Legal Remembrancer, Law Department.