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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(1) in The Goa Lokayukta Act, 2011

(1)Whoever intentionally offers any insult or causes any interruption or obstruction to the Lokayukta or Upa-Lokayukta while the Lokayukta or Upa-Lokayukta is conducting any inquiry or 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.