Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Goa - Subsection Section 10(c) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988 (c)any complaint made after the expiry of five years from the date on which the matter complained against is alleged to have taken place:
