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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Goa - Subsection

Section 13(2) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988

(2)If, after the preliminary investigation under section 12, the Commission is of the opinion that there is a prima facie case against the public man, it shall record a finding to that effect and report the finding to the competent authority stating the reasons for such finding and proceed to make a detailed investigation.