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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(2) in The Goa Lokayukta Act, 2011

(2)The procedure for conducting inquiry in respect of a complaint under sub-section (1) shall be such as the Lokayukta or Upa-Lokayukta deems appropriate in the circumstances of the case and in particular, the Lokayukta or Upa-Lokayukta may, if he deems it necessary so to do, call for the comments of the public functionary concerned.