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

(a)Section 162 makes it clear that when the State or a Government Officer is summoned to produce a document in respect of which he desires to claim privilege on the ground that it relates to any affairs of the State, he is bound in the first instance to appear and bring it in a sealed cover to the Court under section 162 notwithstanding any objection that he may have as to its production or advisability and then claim privilege for it in the proper way of an affidavit;

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State of Sikkim - Subsection

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