Section 6(1)(a) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Sikkim - Subsection

Section 6(1)(a) in Conduct of the Government Litigation, Rules, 2000

(a)to give advice to a Head of Department, on any reference made to him, in case of any doubt about the defensibility of any threatened suit and also to advise on any legal point arising out of any litigation pending in the Court.

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State of Sikkim - Subsection

Section 6(1)(a) in Conduct of the Government Litigation, Rules, 2000