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] [Entire Act] State of Jammu-Kashmir - Section Section 18 in The Jammu and Kashmir Contempt of Courts Act, 1997 18. Hearing of cases of criminal contempt to be by benches. - Every case of criminal contempt under section 15 shall be heard and determined by a bench of not less than two judges.
