Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act] State of Sikkim - Subsection Section 20(1)(c) in Conduct of the Government Litigation, Rules, 2000 (c)One certified and three uncertified copies of judgement, decree or order against which the Writ Petition is to be filed.