Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Sikkim - Subsection

Section 36(2) in Conduct of the Government Litigation, Rules, 2000

(2)For the purpose of making any such enquiries, the administrative department concerned may employ such trustworthy agency as it may think fit any may pass bonafide traveling expenses incurred by the person deputed to make such enquiry.