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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(2) in The Goa Lokayukta Act, 2011

(2)Whoever, by words spoken or intended to be read, makes or publishes any statement or does any other act, which is calculated to bring the Lokayukta or Upa-Lokayukta into disrepute, shall, on conviction be punished with simple imprisonment for a term which may extend to six months or with fine, or with both.