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[Cites 0, Cited by 129] [Entire Act]

Union of India - Section

Section 9 in The Contempt Of Courts Act, 1971

9. Act not to imply enlargement of scope of contempt.—

Nothing contained in this Act shall be construed as implying that any disobedience, breach, publication or other act is punishable as contempt of court which would not be so punishable a part from this Act.