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

State of Sikkim - Subsection

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

(c)The privilege should be claimed generally in the form of an affidavit by the Minister-in-Charge, if not, the Secretary of the department concerned;