Section 8(3)(iii) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Sikkim - Subsection

Section 8(3)(iii) in Conduct of the Government Litigation, Rules, 2000

(iii)To conduct the prosecution in any trial before the Chief Judicial Magistrate or Judicial Magistrate, as the case may be, when so required by the Legal Remembrancer, Law;

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State of Sikkim - Subsection

Section 8(3)(iii) in Conduct of the Government Litigation, Rules, 2000