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(2)] [Section 19] [Entire Act] State of Jammu-Kashmir - Subsection Section 19(2)(c) in The Jammu and Kashmir Contempt of Courts Act, 1997 (c)the appeal be heard notwithstanding that the appellant has not purged his contempt.