Section 30 in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
30. Bar of prosecution on allegations not proved or not substantiated.
- Notwithstanding anything contained in any other law for the time being in force, where on an investigation in respect of a complaint against a public man the Commission has held that any allegations made in the complaint have not been proved or substantiated, no prosecution shall lie on any complaint, report, information or otherwise and no court shall take cognizance of any offence on the basis of the same or substantially the same allegations as in the complaint.
