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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Goa - Subsection

Section 49(2) in The Corporation of the City of Panaji (Election) Rules, 2004

(2)No person who has been employed by or on behalf of, or has been otherwise working for, a candidate in or about the election shall be appointed under clause (a) of sub-rule (1).