Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(c) in The Contempt Of Courts Act, 1971

(c)the appeal be heard notwithstanding that the appellant has not purged his contempt.