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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Sikkim - Subsection

Section 2(l) in Conduct of the Government Litigation, Rules, 2000

(l)"Law Officer" means an advocate appointed by Government in the Law Department, to conduct cases on behalf of the State or its officers before any Court and includes the Advocate General, Standing Counsel for the State in Supreme Court, Government Advocate and Public Prosecutor;