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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Sikkim - Subsection

Section 50(7) in Conduct of the Government Litigation, Rules, 2000

(7)The foregoing provisions apply to all cases irrespective of the fact whether the State or its officers are parties or not to any suit or other proceeding, in cases in which the State or its officers are parties, a reference to the Legal Remembrancer shall be made, when necessary.