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State of Goa - Section

Section 222 in The Goa Panchayat Raj Act, 1994

222. Injunctions not to be granted in election proceedings.

- Notwithstanding anything in any law for the time being in force no court shall grant any permanent or temporary injunction or make any interim order restraining any proceeding which is being or about to be taken under this Act for the conduct of any election under this Act.