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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Sikkim - Subsection

Section 25(3) in Conduct of the Government Litigation, Rules, 2000

(3)On receipt of communication under sub-rule (2), the administrative department concerned shall depute a responsible official not below the rank of Joint Secretary having actual knowledge of the case, to contact the Law Officer for swearing an affidavit in support of the statement of facts and other contents contained in the petition to be filed in the Supreme Court.