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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(v) in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996

(v)In addition to it in lie of the warrants as specified in sub-rule (iv), the Tribunal may also, in a case of criminal contempt, order attachment of his property under sub-section (3) and (4) of section 17 of the Act.