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State of Sikkim - Section

Section 40 in Conduct of the Government Litigation, Rules, 2000

40. Recoveries to be credited to the department.

- As soon as the Law Officer recovers any money on behalf of the State or its officers in the execution of a decree, he shall at once credit the amount in the treasury to the receipt head of account of the department concerned to which the decree relates and report the fact to the department concerned.