Section 6 in The Jammu and Kashmir Contempt of Courts Act, 1997
6. Complaint against Presiding Officers of Subordinate Court when not contempt.
- A person shall not be guilty of contempt of court in respect of any statement made by him in good faith concerning the Presiding Officer of any Subordinate Court to-(a)any other subordinate court, or(b)the High Court,to which it is subordinate.Explanation. - In this section "Subordinate Court" means any court subordinate to the High Court.
