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[Cites 0, Cited by 20] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Contempt Of Courts Act, 1971

(2)Pending any appeal, the appellate Court may order that—
(a)the execution of the punishment or order appealed against be suspended;
(b)if the appellant is in confinement, he be released on bail; and
(c)the appeal be heard notwithstanding that the appellant has not purged his contempt.