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[Cites 0, Cited by 0] [Section 8(7)] [Section 8] [Entire Act]

State of Sikkim - Subsection

Section 8(7)(f) in Conduct of the Government Litigation, Rules, 2000

(f)As soon as a matter of which the State or its officers are parties is decided by the Court;
(i)To communicate the nature of the decision to the administrative department and the Legal Rememberancer, Law, giving brief statement of the reasons on which the decision is based;
(ii)To apply immediately for a certified copy of the judgement and order or decree and take all the necessary steps;