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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(2)(a) in The Goa Panchayat Raj Act, 1994

(a)that no such corrupt practice was committed at the election by the candidate and every such corrupt practice was committed contrary to the orders and without the consent of the candidate;