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 0] [Entire Act] State of West Bengal - Section Section 7 in Calcutta High Court Contempt of Courts Rules, 1975 7. The prayer to the petition shall distinctly state the particular contumacious conduct alleged for which the rule is prayed for.
