Section 3(3)(b) in The Jammu and Kashmir Contempt of Courts Act, 1997

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(3)(b) in The Jammu and Kashmir Contempt of Courts Act, 1997

(b)which has been heard and finally decided shall not be deemed to be pending merely by reason of the fact that proceedings for the execution of the decree or order or sentence passed therein are pending.

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State of Jammu-Kashmir - Subsection

Section 3(3)(b) in The Jammu and Kashmir Contempt of Courts Act, 1997