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[Cites 0, Cited by 0] [Section 324] [Entire Act]

State of Rajasthan - Subsection

Section 324(2) in Rules of the High Court of Judicature for Rajasthan, 1952

(2)The provisions of sub-rule (1) shall not be applicable in cases where the contempt consists in disobedience of a judicial order of the High Court. In such cases, the Bench concerned may pass appropriate orders and the application or report need not be laid before the Chief Justice for orders.