Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Sikkim - Subsection

Section 46(1) in Conduct of the Government Litigation, Rules, 2000

(1)As a rule, steps for the recovery of Government dues shall be unceasingly continued till the period of limitation expires.Note: - The period of limitation for execution of decree is 12 years under Article136 of the Limitation Act, 1963.