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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(2) in The Jammu and Kashmir Contempt of Courts Act, 1997

(2)The notice shall be accompanied,-
(a)in the case of proceedings commenced on a motion by a copy of the motion as also copies of the affidavits, if any, on which such motion is founded ; and
(b)in the case of proceedings commenced on a reference by a subordinate court, by a copy of the reference.