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[Cites 0, Cited by 14] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Contempt Of Courts Act, 1971

(2)The notice shall be accompanied—
(a)in the case of proceedings commenced on a motion, by a copy of the motion as also copies of the affidavits, if any, on which such motion is founded; and
(b)in case of proceedings commenced on a reference by a subordinate court, by a copy of the reference.