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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(1) in The Jammu and Kashmir Contempt of Courts Act, 1997

(1)In the case of criminal contempt other than a contempt referred to in section 14, the High Court may take action on its own motion or of a motion made by-
(a)the Advocate General ; or
(b)any other person, with the consent in writing of the Advocate General.