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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(5) in The Commissions of Inquiry (Madhya Pradesh Amendment) Act, 1966

(5)If any person, by words either spoken or intended to be read makes or publishes any statement or does any other act which is calculated to bring the Commission or any member thereof into disrepute, he shall be punishable with simple imprisonment which may extend to two years or with fine or with both.