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

State of Jammu-Kashmir - Subsection

Section 16(2) in The Jammu and Kashmir Contempt of Courts Act, 1997

(2)Nothing in this section shall apply to any observation or remarks by a Judge, Magistrate or other persons acting judicially, regarding the subordinate court in an appeal or revision pending before such Judge, Magistrate or other person against the order or judgment of the subordinate court.