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[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

State of Sikkim - Subsection

Section 21(5)(g) in Conduct of the Government Litigation, Rules, 2000

(g)The draft counter affidavit shall after finally settled by the Advocate General be sworn in by the Head of the department or by the competent officer authorized to do so by the Government.