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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Sikkim - Subsection

Section 31(2)(a) in Conduct of the Government Litigation, Rules, 2000

(a)As soon as it is decided to acquiesce in a decree passed by Civil Court against the State or its Officer, the Law Officer shall see that the decree is satisfied promptly.