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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Goa - Subsection

Section 22(2) in The Goa Lokayukta Act, 2011

(2)Save as otherwise provided in this Act, except on the grounds of jurisdiction, no proceedings, decision, order, or any report of the Lokayukta or Upa-Lokayukta, as the case may be, including any recommendation made thereunder, shall be liable to be challenged, reviewed, quashed, modified or called in question in any manner whatsoever in any court or tribunal.