Section 50(3)(d) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

State of Sikkim - Subsection

Section 50(3)(d) in Conduct of the Government Litigation, Rules, 2000

(d)From other Governments, whether foreign of Indian States, the head of the department should obtain the orders of Government before agreeing to produce the documents in the Court, or allowing evidence based on them, unless the papers are intended for publication, or are of a purely formal or routine nature, when a reference to Government may be dispensed with.

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State of Sikkim - Subsection

Section 50(3)(d) in Conduct of the Government Litigation, Rules, 2000