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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Goa - Subsection

Section 22(2) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988

(2)No proceeding of the Commission shall be held invalid for want of form and, except on the ground of jurisdiction, no proceeding or decision of the Commission shall be liable to be challenged, reviewed or called in question in any court.