Section 13(3) in The Corporation of the City of Panaji (Election) Rules, 2004
(3)Nothing contained in clauses (c), (d), or (e) of sub-rule (2) shall be deemed to authorise the rejection of the nomination of any candidate on the ground of any irregularity in respect of a nomination paper, if the candidate has been duly nominated by means of another nomination paper in respect of which no irregularity has been committed.
