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

Union of India - Subsection

Section 17(iv) in The Contempt Of Courts (Cat) Rules, 1992

(iv)The report of the action taken by the Superintendent of the Jail or the Police Officer or District Collector to whom the warrant under sub-rule (iii) might have been addressed shall be filed in the records of the case.