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GOA PUBLIC MEN'S CORRUPTION (INVESTIGATIONS AND INQUIRIES) (AMENDMENT) ACT, 1997

GOA PUBLIC MEN'S CORRUPTION (INVESTIGATIONS AND INQUIRIES) (AMENDMENT) ACT, 1997

GOA PUBLIC MEN'S CORRUPTION (INVESTIGATIONS AND INQUIRIES) (AMENDMENT) ACT, 1997

Preamble - GOA PUBLIC MEN'S CORRUPTION (INVESTIGATIONS AND INQUIRIES) (AMENDMENT) ACT, 1997

THE GOA PUBLIC MEN'S CORRUPTION (INVESTIGATIONS AND INQUIRIES) (AMENDMENT) ACT, 1997

[Act No. 25 of 1997]

[08th September, 1997]

PREAMBLE

An Act further to amend the provisions of the Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988.

Be it enacted by the Legislative Assembly of Goa in the Forty-eighth Year of the Republic of India as follows:-

Section 1 - Short title and commencement

(1)     This Act may be called the Goa Public Men's Corruption (Investigations and Inquiries) (Amendment) Act, 1997.

 

(2)     It shall come into force at once.

Section 2 - Amendment of section 6

In sub-section (1) of section 6 of the Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988 (Act No. 7 of 1991), for the expression "seventy years", the expression "seventy-two years" shall be substituted.