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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Sikkim - Subsection

Section 8(3)(ii) in Conduct of the Government Litigation, Rules, 2000

(ii)To appear and contest for the prosecution before the Session Court or any appeal against a conviction or application for revision of sentence or an order (not being one of discharge or acquittal) against which no appeal lies or against any other order when notice of such appeal is served upon him or when he is directed by the Sessions Judge so to appear.