Section 14(1)(b) in The Goa Lokayukta Act, 2011

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State of Goa - Subsection

Section 14(1)(b) in The Goa Lokayukta Act, 2011

(b)considers that the purpose of any inquiry, investigation or other proceedings to be conducted by him will be served by a general search or inspection, he may, by a search warrant, authorize any officer subordinate to him or any officer of the institution of Lokayukta or any person or agency referred to in section 8 or any Commissioner appointed by him under clause (e) of sub-section (2) of section 15 to conduct a search or carry out an inspection in accordance therewith and in particular to:-

(i)enter and search any building or place where he has reason to suspect that such property, document, money, bullion, jewellery or other valuable article or thing is kept;

(ii)search any person who is reasonably suspected of concealing about his person any articles for which search should be made;

(iii)break open the lock of any door, box, locker, safe, almirah or other receptacle for exercising the powers conferred by sub-clause (i), where the keys thereof are not available;

(iv)seize or seal any such property, document, money, bullion, jewellery or other valuable articles or thing found as a result of such search;

(v)place marks of identification on any property or document or make or cause to be made extracts or copies therefrom; or

(vi)make a note or an inventory of any such property, document, money, bullion, jewellery or other valuable article or thing.

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State of Goa - Subsection

Section 14(1)(b) in The Goa Lokayukta Act, 2011