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Orissa HC: Filing of Forged Document in Court Amounts to Criminal Contempt - (22 Dec 2020)

CONTEMPT OF COURT

Orissa High Court has held that that filing of a forged or fabricated document in the Court with a purpose of getting any relief amounts to criminal contempt within the meaning of Sec. 2 (c) of Contempt of Courts Act, 1971.

Tags : ORISSA HIGH COURT   FILING OF FORGED DOCUMENT  

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