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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Sikkim - Subsection

Section 49(1) in Conduct of the Government Litigation, Rules, 2000

(1)If the Head of administrative department or the Government Officer concerned desires that any suit, appeal or other civil proceedings should be settled out of the Court or compromised in the Court, he can do so only after obtaining the express orders of Government in the administrative department concerned shall consult the Legal Remembrancer.