Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(2)(c) in Calcutta High Court Contempt of Courts Rules, 1975 (c)on a motion founded on a petition presented by the Advocate General under section 15(1)(a) of the Act; or