Section 15(1) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(1)Subject to the provisions of this section, for the propose of any investigation (including preliminary investigation) under this Act, the Commission may require any public servant or any other person, who in its opinion, is able to furnish information or produce documents relevant to the investigation, to furnish any such information or produce any such document.
