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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(iii) in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981

(iii)if the court, upon hearing, is satisfied that there is prima facie case, it shall proceed to frame the charge and furnish a copy of the same to the accused;