8. Other defences not affected - Nothing contained in this Act shall be construed as Implying that any other defence which would have been a valid defence in any proceedings for contempt of court has ceased to be available merely by reason of the provisions of this Act.

COMMENTS

Since a proceeding in contempt is a quasi-judicial proceeding, the precise nature of contempt must be set out in the motion: Nazamunnissa Shaukat Ali v.Municipal Corporation of Greater Bomay, (1990) 1 Mah LR 329 (Bom).