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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(i) in Contempt of Courts (Patna High Court) Rules

(i)The notice to the person charged shall be issued in Form I. When action is instituted on a petition, a copy of the petition along with annexures and affidavits shall be served upon the person charged.