Section 46(2)(a) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Sikkim - Subsection

Section 46(2)(a) in Conduct of the Government Litigation, Rules, 2000

(a)If it appears to the administrative department concerned that the judgement-debtor will not be able to pay what is due from him under the decree, or the balance of what is due from him within the period of limitation, or if for any reason the administrative department concerned thinks it inexpedient that such person should be further pressed, he may, if the dues are in respect of court fees or dues to Government in a suit or appeal by indigent person, at once write off the amount still due;

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State of Sikkim - Subsection

Section 46(2)(a) in Conduct of the Government Litigation, Rules, 2000