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[Cites 0, Cited by 2] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(1) in The Gujarat Lokayukta Act, 1986

(1)Whoever intentionally offers any insult, or causes any interruption, to the Lokayukta while the Lokayukta is conducting any investigation under this Act, shall, on conviction, be punished with simple imprisonment for a term which may extend to six months, or with fine, or with both.