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 9] [Entire Act] State of Goa - Subsection Section 9(3) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988 (3)For the purposes of this Act, the person who made the allegation of corruption referred to in sub-section (2) shall be deemed to be the complainant.
