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[Cites 0, Cited by 0] [Section 50(6)] [Section 50] [Entire Act]

State of Sikkim - Subsection

Section 50(6)(b) in Conduct of the Government Litigation, Rules, 2000

(b)The head of the department should have document before him and give careful attention before claiming privilege and his affidavit should contain an indication as to the nature of the documents as to why privilege is claimed, what injury to public interests is apprehended or what affairs of the State are involved. The sole and the only test which should determine the decision of the head of the department is injury to public interest;