Section 6(1)(c) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Sikkim - Subsection

Section 6(1)(c) in Conduct of the Government Litigation, Rules, 2000

(c)To recommend whether an appeal should be filed in the appellate Courts and whether to file a writ petition in the High Court or the Supreme Court against any decision detrimental to the interest of the State.

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State of Sikkim - Subsection

Section 6(1)(c) in Conduct of the Government Litigation, Rules, 2000