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 21] [Entire Act] State of Gujarat - Subsection Section 21(4) in The Mamlatdars' Courts Act, 1906 (4)Disobedience to an injunction how punishable. - Any person disobeying an injunction granted under sub-section (2) shall be punishable under Section 188 of the [Indian Penal Code (XLV of I860).] [Central Act.].
