Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(5) in The Corporation of the City of Panaji (Election) Rules, 2004

(5)A deposit made in respect of an unsuccessful candidate, if not forfeited under sub-rule (4), shall be returned to the person making it, as soon as may be, after the publication of the result of the election in the Official Gazette.