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[Cites 0, Cited by 6] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(c) in The Contempt Of Courts Act, 1971

(c)in relation to the High Court for the Union territory of Delhi, such Law Officer as the Central Government may, by notification in the Official Gazette, specify in this behalf, or any other person, with the consent in writing of such Law Officer.