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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(5) in The Gujarat Lokayukta Act, 1986

(5)Notwithstanding anything contained in Section 10 or any other provision of this Act, every person who wilfully or maliciously makes any false allegations in a complaint under this Act shall, on conviction, be punished with imprisonment for a term which may extend to two years, and shall also be liable to fine.