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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Sikkim - Subsection

Section 17(1) in Conduct of the Government Litigation, Rules, 2000

(1)The Public Prosecutor concerned in the Court Shall, on receipt of notice of the Court, seek instructions of the Superintendent of Police concerned for opposing the bail applications. If the time does not permit or it the Public Prosecutor concerned does not receive any instructions on time he shall use his wisdom while opposing such bail application on merit.