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

State of Punjab - Subsection

Section 20(2) in The Punjab Lokpal Act, 1996

(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 Lokpal into disrepute shall be punished with simple imprisonment for a term which may extend to one month or with fine of Rs. 2,000 or with both.