Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] Union of India - Subsection Section 13(d) in The Contempt Of Courts (Cat) Rules, 1992 (d)if the respondent pleads guilty, the Tribunal may adjudge him guilty and proceed to pass such sentence as it deems fit;
