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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tripura - Subsection

Section 18(2) in Tripura Lokayukta Act, 2008

(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 disrepute, shall, on conviction, be punished with simple imprisonment for a term which may extend to six months, or with fine which may extend to Rs.5,000/- (five thousand) or with both.