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[Cites 0, Cited by 0] [Section 363] [Entire Act]

State of Chattisgarh - Subsection

Section 363(6) in High Court of Chhattisgarh Rules, 2005

(6)All other words and expressions used in these rules but not defined therein shall have the meanings respectively assigned to them in the Act, 'Civil Contempt' and 'Criminal Contempt' shall have the same meaning as in the definitions in the Contempt of Court Act, 1971.