Section 50(6)(d) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 50(6)] [Section 50] [Entire Act]

State of Sikkim - Subsection

Section 50(6)(d) in Conduct of the Government Litigation, Rules, 2000

(d)In every affidavit made for claiming privilege in respect of any document it must be emphasized that the document called in evidence is derived from unpublished official records relating to the affairs of the State, the disclosure of which would lead to injury to public interest.

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State of Sikkim - Subsection

Section 50(6)(d) in Conduct of the Government Litigation, Rules, 2000