Section 14(1)(c) in The Contempt Of Courts Act, 1971

[Cites 0, Cited by 1] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(c) in The Contempt Of Courts Act, 1971

(c)after taking such evidence as may be necessary or as may be offered by such person and after hearing him, proceed, either forthwith or after adjournment, to determine the matter of the charge; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 14(1)(c) in The Contempt Of Courts Act, 1971