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] [Entire Act] State of Jammu-Kashmir - Section Section 22 in The Jammu and Kashmir Contempt of Courts Act, 1997 22. Act to be in addition to, and not in derogation of other laws relating to contempt. - The provisions of this Act shall be in addition to, and not in derogation of the provisions of any other law relating to contempt of courts.
