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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(2) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988

(2)If within three months after the date mentioned in sub-section (1), the public man concerned does not submit such statements, the competent authority shall intimate the fact to the Commission and thereupon the Commission may take such action with respect to the matter as may be prescribed.