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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Goa - Subsection

Section 24(2) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988

(2)When the Commission is to make any investigation under sub-section (1), the Commission shall exercise the same powers and discharge the same functions as it would in the case of any investigation made on a complaint under this Act and the provisions of this Act shall apply accordingly.