Section 6(1)(b) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Sikkim - Subsection

Section 6(1)(b) in Conduct of the Government Litigation, Rules, 2000

(b)To examine and verify draft plaints, written statements, memorandum of appeals cross-objections, applications or their replies to be filed in the Courts on behalf of the State or its officers.

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State of Sikkim - Subsection

Section 6(1)(b) in Conduct of the Government Litigation, Rules, 2000