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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(3) in Calcutta High Court Contempt of Courts Rules, 1975

(3)The appointment of next friend for a petitioner or a guardian ad-litem for the respondent or the contemner, where the petitioner or the respondent or the contemner as the case may be, is as minor or a person under disability.