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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(ii) in Contempt of Courts (Patna High Court) Rules

(ii)Before making a reference the subordinate court shall hold a preliminary enquiry by issuing show-cause notice accompanied by copies of the relevant documents, if any, to the contemner and after hearing him the subordinate court shall write a concise reasoned order of reference indicating why contempt appears to have been committed.