Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Sikkim - Subsection Section 9(1) in Conduct of the Government Litigation, Rules, 2000 (1)That discretion shall be exercised by the Government Advocate concerned in meeting new points raised for the first time in appeal;
