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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(ii) in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996

(ii)Thereafter, the Tribunal shall call upon the alleged contemner to enter upon his defence and examine the witnesses, if any, tendered on his behalf whether or not, the witness is named in any list filed by him.