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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(a) in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981

(a)The Court, if satisfied that a prima facie case has been made out, may direct issue of notice to the accused; otherwise it shall dismiss the petition or reject the reference.