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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(3) in The Jammu and Kashmir Contempt of Courts Act, 1997

(3)Where any person aggrieved by any order against, which an appeal may be filed satisfies the High Court that he intends to prefer an appeal High Court may also exercise all or any of the powers conferred by sub-section (2).