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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Sikkim - Subsection

Section 14(7) in Conduct of the Government Litigation, Rules, 2000

(7)If Government in the Law Department does not consider it necessary to file an appeal, revision or other application in the High Court against the order of he lower Court, the Legal Remembrancer or the Joint Legal Remembrancer, Law Department shall communicate the decision of the Government to the Public Prosecutor concerned and all the concerned Government officers.