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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Goa - Subsection

Section 18(1) in The Goa Lokayukta Act, 2011

(1)Any information obtained by the Lokayukta or Upa-Lokayukta or the members of his staff or any other officer, person or agency referred to in sub-section (5) of section 8, in the course of, or for the purpose of any preliminary enquiry or any investigation under this Act, and any evidence recorded or collected in relation to such information, shall be treated as confidential.