Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(2) in The Jammu and Kashmir Contempt of Courts Act, 1997

(2)In the case of any criminal contempt of a subordinate court, the High Court may take action on a reference made to it by the subordinate court or on action made by the Advocate General.