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

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

Union of India - Subsection

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

(b)which has been heard and finally decided shall not be deemed to be pending merely by reason of the fact that proceedings for the execution of the decree, order or sentence passed therein are pending.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

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