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[Cites 0, Cited by 0] [Section 8(7)] [Section 8] [Entire Act]

State of Sikkim - Subsection

Section 8(7)(a) in Conduct of the Government Litigation, Rules, 2000

(a)To finalize pleadings or memoranda of appeals or replies or applications or affidavits or counter affidavits or other documents in the proceedings filed in the Court or the proceedings filed in the Courts of other States;
(aa)To ensure that no case is heard by the Court without filling the necessary pleadings or submissions or replies or affidavits or counter affidavits or other documents indicating clearly the contentions of the Government, both on questions of law and facts;