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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(b) in Orissa Administrative Tribunal (Contempt of Courts) Rules, 1998

(b)All cases of Civil Contempt shall be heard by a single member, when it arises out of the proceedings before a single Member or by a two-Member Bench when it arises out of the proceedings before a two-Member Bench.