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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Goa - Subsection

Section 27(1) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988

(1)The Commission may, in case the allegation made in the complaint is found to be false or vexatious to the knowledge of the complainant, order the complainant to pay cost/compensation of not more than rupees twenty five thousand, to the public man against whom the allegation has been made.