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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(1) in The Goa Lokayukta Act, 2011

(1)The Lokayukta or the Upa-Lokayukta, as the case may be, in case the allegation made in the complaint is found to be false or vexatious to the knowledge of the complainant, order the complainant to pay costs/compensation of not more than rupees ten thousand, to the public functionary against whom the allegation has been made.