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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(b) in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996

(b)personally or through an advocate in the case of civil contempt at the time and place specified in the notice and continue to attend on subsequent hearing also to which the petition may be adjourned.