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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Sikkim - Subsection

Section 9(2) in Conduct of the Government Litigation, Rules, 2000

(2)If possible, he shall apply for an adjournment to enable him to consult the Administrative Department concerned or the Legal Remembrancer and if necessary, on such points on which he may not have been fully instructed, or to which he is not able to furnish an immediate reply.