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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Sikkim - Subsection

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

(f)"Court" means the Courts governed by the Code of Civil Procedure; and the Courts established within the State under the Code of Criminal Procedure, and the Sikkim Civil Courts Act, 1978 (No. 9 of 1978) and includes the High Court;