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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(1) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988

(1)On receipt of a complaint under section 11, the Commission shall, in a case not falling under section 10, scrutinise the same and shall furnish a copy of the complaint to the public man and also give the complainant and the public man concerned an opportunity of being heard in the matter.