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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Sikkim - Subsection

Section 42(1) in Conduct of the Government Litigation, Rules, 2000

(1)When in appeal arising out of a decision of the High Court a decree in favour of the State or its officers in passed by the Supreme Court, the Registrar of the Supreme Court transmits the decree to the High Court.