Section 17(2)(a) in The Contempt Of Courts Act, 1971

[Cites 0, Cited by 4] [Section 17(2)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2)(a) in The Contempt Of Courts Act, 1971

(a)in the case of proceedings commenced on a motion, by a copy of the motion as also copies of the affidavits, if any, on which such motion is founded; and

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Union of India - Subsection

Section 17(2)(a) in The Contempt Of Courts Act, 1971