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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(1) in Tripura Lokayukta Act, 2008

(1)Notwithstanding anything contained in section 11 or elsewhere in this Act, whoever wilfully or maliciously makes any false complaint under this Act, shall, on conviction, be punished with imprisonment for a term which may extend to one year but shall not be less than three months and shall also be liable to fine which may extend to Rs.5,000/- (five thousand).