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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Sikkim - Subsection

Section 7(4) in Conduct of the Government Litigation, Rules, 2000

(4)He shall provide the Law Officer with all the relevant papers and materials required for the case. Parawise statements/instructions in writing with prior approval of the competent authority shall be given to the Law Officer.Chapter-III Duties of Law Officer(Government Advocates and Public Prosecutors)