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[Cites 0, Cited by 17] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in The Contempt Of Courts Act, 1971

(1)Subject to the provisions of any law for the time being in force, a Judge, Magistrate or other person acting judicially shall also be liable for contempt of his own court or of any other court in the same manner as any other individual is liable and the provisions of this Act shall, so far as may be, apply accordingly.