Section 10(b) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(b)any matter which has been referred for inquiry, under the Commissions of Inquiry Act, 1952 (Central Act 60 of 1952) [* * *] [the words 'with the prior concurrence of the Commission' omitted by Amendment Act, 1992 (Goa Act No. 1 of 1993)];
