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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(1)(c) in The Goa Public Men's Corruption (Investigations and Inquiries) Powers of Commission Rules, 1993

(c)to make, during the pendency of any complaint any interlocutory order as may appear to the Commission to be just and necessary to meet the ends of justice;