Section 119B(4) in Bombay Industrial Relations Act, 1946
(4)When any intimation or report in respect of any contempt is received by the High Court under sub-section (2) or (3) the High Court shall deal with such contempt as if it were contempt of itself and shall have and exercise in respect of it the same jurisdiction, powers and authority in accordance with the same procedure and practice as it has and exercises in respect of contempt of itself.]
