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 19] [Entire Act] Union of India - Subsection Section 19(4) in The Contempt Of Courts Act, 1971 (4)An appeal under sub-section (1) shall be filed—(a)in the case of an appeal to a Bench of the High Court, within thirty days;(b)in the case of an appeal to the Supreme Court, within sixty days,from the date of the order appealed against.
