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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(3) in The Jammu and Kashmir Contempt of Courts Act, 1997

(3)Every motion or reference made under this section shall specify the exempt of which the person charged is alleged to be guilty.Explanation. - In this section, the expression "Advocate General" means Advocate General of the State.