Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Punjab - Subsection Section 19(2) in The Punjab Lokpal Act, 1996 (2)Whoever contravenes the provisions of sub-section (1) shall be punished with imprisonment for a term which may extend to [six months] [Substituted for the words 'one month' by Act 1 of 1998.] or with a fine of Rs. 2,000/- or with both.
