Section 8(3)(vi) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Sikkim - Subsection

Section 8(3)(vi) in Conduct of the Government Litigation, Rules, 2000

(vi)Where the accused person is a Government servant, to intimate the head of the department to whom the Government servant is subordinate about the final order passed by the concerned Court immediately after the said order is passed.

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State of Sikkim - Subsection

Section 8(3)(vi) in Conduct of the Government Litigation, Rules, 2000