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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(1)(d) in The Goa Panchayat Raj Act, 1994

(d)votes or takes part in discussion in contravention of the provisions of sub-section (4) of section 55, his seat shall be deemed to be or to have become, as the case may be, vacant.