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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Goa - Subsection

Section 9(1) in The Goa Lokayukta Act, 2011

(1)Subject to the provisions of this Act, the Lokayukta or the Upa-Lokayukta (where the case is allotted to him by the Lokayukta) may, either suo motu or on complaint made to him under section 11, investigate any allegation against any public functionary.