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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(2) in The Goa Lokayukta Act, 2011

(2)Every complaint under sub-section (1) shall be made in such form and in such manner as may be prescribed and shall be accompanied by an affidavit in support of the allegations contained in the complaint. However, the Lokayukta or Upa-Lokayukta, as the case may be, may dispense with such affidavit in any appropriate case.