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[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

State of Sikkim - Subsection

Section 21(5)(e) in Conduct of the Government Litigation, Rules, 2000

(e)After all these formalities are complete, the same shall be sent to the Law Officer concerned to give final shape to the draft reply/written statement/affidavit etc. Once the draft is finalized the same shall be placed before the Advocate General for settlement.