Section 25(5)(ii) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

State of Sikkim - Subsection

Section 25(5)(ii) in Conduct of the Government Litigation, Rules, 2000

(ii)Under rule 35, Order XV of the aforesaid Rules, the respondent has to lodge his case within 30 days from the date of service of a copy of the statement of case lodged by the appellant.

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State of Sikkim - Subsection

Section 25(5)(ii) in Conduct of the Government Litigation, Rules, 2000