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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Sikkim - Subsection

Section 8(6) in Conduct of the Government Litigation, Rules, 2000

(6)Duties at or outside the headquarters: - The duties of he Government Advocate or Public Prosecutor are ordinarily confined to the Courts to which he is attached. However, it becomes his duty to attend other Courts in or outside the State also to conduct cases as may be required by the Government in the Law Department.