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[Cites 0, Cited by 0] [Section 211] [Entire Act]

State of Goa - Subsection

Section 211(1) in The Goa Panchayat Raj Act, 1994

(1)Whoever acts as a member of Panchayat or Zilla Panchayat when he knows that under this Act or the rules made thereunder, he is not entitled to or has ceased to be entitled to hold office as such, shall, on conviction, be punished with fine of one hundred rupees for every day on which he sits or votes as member.