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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Goa - Subsection

Section 9(3) in The Goa Lokayukta Act, 2011

(3)Notwithstanding anything contained in sub-sections (1) and (2) above or any other provisions of this Act, the Lokayukta in his discretion, may investigate any complaint either himself or allot the same to the Upa-Lokayukta to investigate, however, to the extent possible, the case distribution shall be equitable.