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 3] [Entire Act] State of Maharashtra - Subsection Section 3(ii) in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996 (ii)Pending determination of the charge, the Tribunal may direct that the contemner shall be detained in such custody as it may specify ;
