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

State of Tripura - Subsection

Section 18(1) in Tripura Lokayukta Act, 2008

(1)Whoever intentionally insults or causes any interruption to the Lokayukta while the Lokayukta is making any investigation under this Act, 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.