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 15] [Entire Act] State of Maharashtra - Subsection Section 15(iv) in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996 (iv)The Tribunal may record the plea of the alleged contemner and if necessary, adjourn the case for further proceedings.
