Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

State of Sikkim - Subsection

Section 21(5)(b) in Conduct of the Government Litigation, Rules, 2000

(b)The said Officer shall then prepare parawise comments and defence based facts from files and records and shall place the same before the Department Secretary who in turn shall entrust the same to the Officer concerned who has been entrusted or delegated with the duty of handling litigation of the Department.