1[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.
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1. Subs. A.O. 1948, for section 79.
2. Subs. by the A.O. 1950, for “the Dominion of India”.
