Section 3(3)(a) in The Contempt Of Courts Act, 1971

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Union of India - Subsection

Section 3(3)(a) in The Contempt Of Courts Act, 1971

(a)is said to be pending—

(A)in the case of a civil proceeding, when it is instituted by the filing of a plaint or otherwise,

(B)in the case of a criminal proceeding under the Code of Criminal Procedure, 1898 (5 of 1898), or any other law—

(i)where it relates to the commission of an offence, when the charge-sheet or challan is filed, or when the court issues summons or warrant, as the case may be, against the accused, and

(ii)in any other case, when the court takes cognizance of the matter to which the proceeding relates, and

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Union of India - Subsection

Section 3(3)(a) in The Contempt Of Courts Act, 1971