Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] Union of India - Subsection Section 6(2) in The Rules To Regulate Proceedings For Contempt Of The Supreme Court, 1975 (2)When action is instituted on petition, a copy of the petition alongwith the annexures and affidavits shall be served upon the person charged.
