Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Goa - Subsection Section 6(4) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988 (4)The expenditure in respect of the salaries and allowances of the member of the Commission shall be charged on the Consolidated Fund of the State.
