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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Sikkim - Subsection

Section 12(3) in Conduct of the Government Litigation, Rules, 2000

(3)The Investigating Officer of a case should, during the course of investigation itself, ascertain and record the permanent address of the witnesses who may be on casual visit or for casual work at the relevant time of the occurrence of the crime in order to ensure his attendance in Court whenever required for evidence.