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

State of Karnataka - Subsection

Section 3(ii) in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981

(ii)Every motion for taking action for contempt of any Court subordinate to the High Court, shall be in the form of a petition and shall be entitled "in the matter of proceeding for contempt under the Contempt of Courts Act, 1971."