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

State of Sikkim - Subsection

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

(c)Thereafter, the parawise comments duly countersigned by the Departmental Secretary shall be placed before the legal Remembrancer or Joint Legal Remembrancer.