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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(1)(ii) in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996

(ii)where there is no candidate duly nominated in respect of the seat in a ward or Constituency it shall be deemed to be that the election has not resulted in the return of the required number of qualified person(s) willing to take Office within the meaning of section 7;