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

State of Sikkim - Subsection

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

(f)Any information required by the Advocate General/Government Advocate concerned in the High Court in connection with the preparation of the counter affidavit shall be furnished by the administrative department concerned as early as possible.