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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Goa - Subsection

Section 46(4) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(4)If the Returning Officer is satisfied that any ballot box has been tampered with, he shall not count the ballot papers contained in that box and shall order a fresh poll.