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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Sikkim - Subsection

Section 21(1)(d) in Conduct of the Government Litigation, Rules, 2000

(d)In other Writ Petitions he shall file appearance in which the State is impleaded as a party, and obtain adjournment, if no instructions from the administrative department concerned are received by him in time.