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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Goa - Subsection

Section 10(1)(iii) in The Goa Lokayukta Act, 2011

(iii)any complaint involving an allegation of corruption made after the expiry of a period of five years from the date on which the matter or conduct complained against is alleged to have taken place: