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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Goa - Subsection

Section 47(2)(i) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(i)where Returning Officer is satisfied that any such defect as is mentioned in clause (g) or (h) has been caused by any mistake or failure on the part of the Presiding Officer or the Polling Officer, the ballot paper shall not be rejected merely on the ground of such defect;