Section 21(1)(b) in Conduct of the Government Litigation, Rules, 2000

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State of Sikkim - Subsection

Section 21(1)(b) in Conduct of the Government Litigation, Rules, 2000

(b)He shall also apprise the administrative department concerned on any of the following points:-

(i)Vires or legality of any legislative enactment or statutory rule has been challenged;

(ii)Executive orders or executive actions of Government and/or its officers have been challenged and the matters is such which not only affects the rights of the rival parties, but also the interest of Government;

(iii)Any taxation matter has been challenged;

(iv)Any application for stay or any interim order has been made.

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State of Sikkim - Subsection

Section 21(1)(b) in Conduct of the Government Litigation, Rules, 2000