Section 14(1)(a) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988

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State of Goa - Subsection

Section 14(1)(a) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988

(a)has reason to believe that any person-

(i)to whom a summons or notice under this Act has been issued, will not produce or cause to be produced any property, document, or thing which will be necessary or useful for, or relevant to, any investigation or other proceeding to be conducted by it;

(ii)is in possession of any money, bullion or other valuable article or thing and such money, bullion, or other valuable article or thing represents either wholly or partly income or property which has not been disclosed to the authorities for the purpose of any law or rule in force which requires such disclosure to be made; or

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State of Goa - Subsection

Section 14(1)(a) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988