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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Sikkim - Subsection

Section 35(1) in Conduct of the Government Litigation, Rules, 2000

(1)The Law Officer concerned shall endeavour to obtain from time to time such information as may lead to the recovery of any money due to Government and furnish to the administrative department concerned any information which comes to his knowledge and which is likely to facilities the recovery of the moneys due to Government.