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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(6) in The Goa Lokayukta Act, 2011

(6)Subject to the provisions of sub-section (4), no person shall be compelled for the purpose of investigation and inquiry under this Act, to give any evidence or produce any document, which he could not be compelled to give or produce in proceedings before a Court.