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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(1) in The Jammu and Kashmir Municipal Ombudsman Act, 2010

(1)Every person who makes any complaint which he knows or has reason to believe that the same is false, frivolous or vexatious upon finding to that effect recorded by the Ombudsman shall be punishable with imprisonment which may extend to one year or fine which may extend to twenty thousand rupees or both.