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

State of Jharkhand - Subsection

Section 15(2) in Jharkhand Lokayukta Act, 2001

(2)Whoever, by words spoken or intended to be read, makes or publishes any statement or does any other Act, which is calculated to bring the Lokayukta into dispute, shall be punished with simple imprisonment for a term which may extend to six months or with fine or with both.