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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Goa - Subsection

Section 8(3) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988

(3)Appointment of Secretary and other officers and employees shall be made by the Commission:Provided that where such appointment is made by direct recruitment the Goa Public Service Commission shall be consulted.