Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Goa - Subsection

Section 51(6) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(6)After the total number of votes polled by each candidate have been announced under sub-rule (1) or sub-rule (5), the Returning Officer shall complete and sign the result sheet in Form 'G' and no application for recount shall be entertained thereafter:Provided that, no step under this sub-rule shall be taken on the completion of the counting untill the candidates and their agents present at the completion thereof have been given a reasonable opportunity to exercise the right conferred by sub-rule (2).