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Supreme Court: Wilful Breach of Undertaking Can Amount to Contempt - (10 Aug 2021)

CONTEMPT OF COURT

Supreme Court has observed that the wilful breach of the undertaking given to the Court can amount to Contempt under Section 2(b) of the Contempt of Courts Act, 1971.

Tags : SUPREME COURT   WILFUL BREACH OF UNDERTAKING  

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