Legal Document View

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
[Cites 0, Cited by 1] [Section 19(4)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(4)(b) in The Contempt Of Courts Act, 1971

(b)in the case of an appeal to the Supreme Court, within sixty days,