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

State of Goa - Subsection

Section 18(3) in The Goa Lokayukta Act, 2011

(3)The Lokayukta or the Upa-Lokayukta, as the case may be, may at his discretion, make available, from time to time, the substances of cases closed or otherwise disposed off by him which may appear to him to be of a general, public, academic or professional interest in such manner and to such persons as he may deem appropriate.