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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(1) in The Himachal Pradesh Lokayukta Act, 2014

(1)Notwithstanding anything contained in this Act, whoever makes any false and frivolous or vexatious complaint under this Act shall, on conviction, be punished with imprisonment for a term which may extend to one year and with fine which may extend to one lakh rupees.