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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Sikkim - Subsection

Section 36(1) in Conduct of the Government Litigation, Rules, 2000

(1)The administrative department concerned shall, whenever necessary, through the collector concerned or otherwise, make enquiries as to the property and means of the judgement-debtor and endavour to recover from him the whole or such portion of the amount due as may be possible.