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 179] [Entire Act] Union of India - Section Section 5 in The Contempt Of Courts Act, 1971 5. Fair criticism of judicial act not contempt.— A person shall not be guilty of contempt of court for publishing any fair comment on the merits of any case which has been heard and finally decided.
