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State of Goa - Section

Section 93 in The Corporation of the City of Panaji (Election) Rules, 2004

93. The provisions of Rule 54, 55, 56 and 58.

- Shall, so far as may be, apply in relation to voting by voting machine and any reference in those rules to,-
(a)ballot paper shall be construed as including a reference to such voting machine;
(b)any rule shall be construed as a reference to the corresponding rule in Part IV or, as the case may be, to rule 90 or 91 or 92.