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

State of Goa - Subsection

Section 25(1) in The Goa Lokayukta Act, 2011

(1)The Governor, may order after consultation with the Lokayukta, by order, confer on the Lokayukta or Upa-Lokayukta, such additional functions in relation to the redressal of grievances, atrocities and eradication of corruption as may be specified in the order.