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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(ii) in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981

(ii)In every case of civil contempt, the accused shall appear either in person or by Counsel before the High Court, on the first date of hearing and on every subsequent date to which the case is posted, but shall appear in person whenever directed by the High Court.