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State of Goa - Section

Section 62 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

62. Expenditure in connection with or incidental to election.

- All expenditure incurred by the Registrar or Returning Officer in connection with or incidental to election of the Members of the Marketing Board shall be payable by Marketing Board as a sum due to the State Government to enable the Registrar or Returning Officer to meet the expenditure of this account and he shall cause the Marketing Board to deposit the amount as advance and equal to the estimated expenditure of election, on completion of election and he shall provide detailed account to the Chairman of the Marketing Board.