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[Cites 0, Cited by 0] [Section 14(8)] [Section 14] [Entire Act]

State of Sikkim - Subsection

Section 14(8)(a) in Conduct of the Government Litigation, Rules, 2000

(a)If Government in the Law Department decides to file an appeal or an application for revision or any other application or to support the appeal filed by the complainant, a Government Resolution in authorizing the filing of appeal or application for revision or any other application, along with all relevant case papers, shall be sent by the legal Remembrancer or the Joint Legal Remembrancer, Law Department to the Public Prosecutor concerned in the High Court to which the appeal, revision or application lies;