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

State of Maharashtra - Subsection

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

(iv)In case of civil contempt, upon considering the objections stated by the alleged contemner, upon considering the affidavits and documents on record, and after hearing the parties or arguments on their behalf, the Tribunal shall pronounce the judgement.