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[Cites 0, Cited by 4] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Contempt Of Courts Act, 1971

(2)Nothing in this section shall apply to any observations or remarks made by a Judge, Magistrate or other person acting judicially, regarding a subordinate court in an appeal or revision pending before such Judge, Magistrate or other person against the order or judgment of the subordinate court.