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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(4) in The Corporation of the City of Panaji (Election) Rules, 2004

(4)The Returning Officer shall record on every ballot paper which he rejects the letter "R" and the grounds of rejection in abbreviated form, either in his own hand or by means of a rubber stamp.