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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Goa - Subsection

Section 13(6) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988

(6)The Commission may, if it considers necessary to do so, having regard to the nature and circumstances of the case under investigating, appoint a counsel to assist it on such terms and conditions as may be prescribed.