1 [79. Suits by or against Government. --In a suit by or against the Government, the authority to be named as plaintiff or defendant, as the case may be, shall be (a) in the case of a suit by or against the Central Government, 2 [the Union of India], and (b) in the case of a suit by or against a State Government, the State.]Open in Lexace · Ask the AI about this section
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