Section 24(9)(b) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 24(9)] [Section 24] [Entire Act]

State of Sikkim - Subsection

Section 24(9)(b) in Conduct of the Government Litigation, Rules, 2000

(b)The amount of expenses for printing or cyclostyling of record, on the basis of estimate prepared by the Registrar of the Supreme Court and intimated by the Standing Counsel shall be borne and paid by the Legal Remembrancer or the administrative department concerned, as the case may be.

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State of Sikkim - Subsection

Section 24(9)(b) in Conduct of the Government Litigation, Rules, 2000