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[Cites 0, Cited by 59] [Article 142] [Constitution]

Constitution Subarticle

Article 142(2) in Constitution of India

(2)Subject to the provisions of any law made in this behalf by Parliament, the Supreme Court shall, as respects the whole of the territory of India, have all and every power to make any order for the purpose of securing the attendance of any person, the discovery or production of any documents, or the investigation or punishment of any contempt of itself.