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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Goa - Subsection

Section 10(2) in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996

(2)The Commissioner shall take such necessary steps for fixing the dates and hours for following stages of an election namely:-
(i)The nomination of candidates;
(ii)The scrutiny of nomination;
(iii)The withdrawal of nomination;
(iv)The counting of votes;
Provided that:-
(i)between the date fixed for the nomination of candidate and the date fixed for the recording of votes, there is at least an interval of 15 days; and
(ii)the date(s) for the scrutiny of nominations shall be the date(s) immediately following the date(s) fixed for the nomination of candidates.