Advocate Vivek Kohli appointed as Advocate General of Sikkim

Governor of Sikkim in pursuance of clause (1) Article 165 of the Constitution of India is appointed Shri Vivek Kohli, Advocate as

Governor of Sikkim in pursuance of clause (1) Article 165 of the Constitution of India is appointed Shri Vivek Kohli, Advocate as Advocate General of Sikkim with immediate effect.


[Notification dt. 18-06-2019]

[Law, Legal, Legislative and Parliamentary Affairs Department, Gnagtok]

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