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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Goa - Subsection

Section 92(1) in The Corporation of the City of Panaji (Election) Rules, 2004

(1)After the result of voting recorded in a control unit has been ascertained candidate-wise and entered in Part II of Form XVIII and Form XIX under rule 91, the Returning Officer shall reseal the unit with his seal and the seals of such of the candidates or their election agents present who may desire to affix their seals thereon so however that the result of voting recorded in the unit is not obliterated and the unit retains the memory of such result.