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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(2) in The Goa Lokayukta Act, 2011

(2)The Governor may, after consultation with the Lokayukta, by order, confer on the Lokayukta or Upa-Lokayukta, such powers of supervisory nature or agencies, authorities or officers set up, constituted or appointed by the State Government for the eradication of corruption as may be specified in the order.