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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1) in Calcutta High Court Contempt of Courts Rules, 1975

(1)Proceedings in connection with a Civil Contempt may be initiated-
(a)by a petition presented by a party or parties aggrieved; or
(b)by the High Court on its own motion; or
(c)on a reference made to the High Court by the subordinate courts as in the case of "Criminal Contempt".