Section 11(4) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(4)Notwithstanding anything contained in the foregoing sub-sections, any letter written to the Commission or, as the case may be, to the appropriate authority by a person in any jail may, if the Commission or, as the case may be, the appropriate authority is satisfied that it is necessary so to do, be treated as a complaint made in accordance with the provisions of this section.
