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State of Sikkim - Section

Section 4 in Conduct of the Government Litigation, Rules, 2000

4. References to Legal Remembrancer by Government or its officers.

- All the heads of the Departments may make references to the Legal Remembrancer for advice or opinion in respect of suits or other civil or criminal proceedings, which are actually pending in the Courts of Law and to which the State or its officers are parties or in which the interest of he State involved.