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] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(b) in The Jammu and Kashmir Contempt of Courts Act, 1997 (b)"Civil Contempt" means wilful disobedience to any judgment, decree, direction, order, writ or other process of court of wilful breach of undertaking given to a court ;
