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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Goa - Subsection

Section 18(2) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(2)Where, at any such election, more than one nomination papers are delivered on behalf of candidate, the declaration as to the symbol made in the nomination paper first delivered shall be considered and no other declaration as to symbols shall be taken into consideration under rule 24, even if that nomination paper has been rejected.