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 13] [Section 18] [Entire Act] Union of India - Subsection Section 18(1) in The Contempt Of Courts Act, 1971 (1)Every case of criminal contempt under section 15 shall be heard and determined by a Bench of not less than two Judges.
