Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 3 in Orissa Administrative Tribunal (Contempt of Courts) Rules, 1998

3. Form of Motion.

- Every motion for initiating action for contempt of the Tribunal shall be in the form of a petition described as 'Contempt Petition (Civil) in respect of Civil Contempt and Contempt Petition (Criminal) in respect of Criminal Contempt'.