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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Goa - Subsection

Section 17(2) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988

(2)The competent authority shall examine the report forwarded to it under sub-section (1) and within three months of the date of receipt of the report, intimate or cause to be intimated to the Commission the action taken or proposed to be taken on the basis of the report.