Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(1) in The Goa Lokayukta Act, 2011

(1)Subject to the provisions of this section, for the purpose of any investigation, including the preliminary inquiry under this Act, the Lokayukta or Upa-Lokayukta may require any public functionary or any other person who, in his opinion, is able to furnish information or produce documents relevant to the investigation or inquiry, to furnish any such information or produce any such document.