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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Sikkim - Subsection

Section 22(1)(d) in Conduct of the Government Litigation, Rules, 2000

(d)All interim orders passed by the High Court shall be communicated in writing by the Government Advocate concerned in the High Court direct to the party concerned for prompt compliance.