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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Sikkim - Subsection

Section 35(2) in Conduct of the Government Litigation, Rules, 2000

(2)He shall be responsible for seeing that the execution of any decree is not barred by limitation. When the period of limitation for the execution of any decree is nearly expiring, without such decrees having been fully satisfied, he shall specially bring that fact to the notice of the administrative department concerned.