Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Goa - Subsection Section 14(3) in The Corporation of the City of Panaji (Election) Rules, 2004 (3)On a candidate being elected, such deposit shall be returned to him or to the person who made it, as the case may be, after the declaration of result.
