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

State of Goa - Subsection

Section 13(1) in The Goa State Commission for Women Act, 1996

(1)The Commission may, for the purpose of conducting investigations under this Act, utilize the services of:-
(a)any officer or investigating agency of the State or the Central Government with the concurrence of that Government; or
(b)any other person.