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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(iv) in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981

(iv)The report of the action taken by the Superintendent of the Jail or the Police Officer or Deputy Commissioner to whom the warrant under sub-rule (iii) might have been addressed shall be filed in the records of the case.