Section 13(7) in The Corporation of the City of Panaji (Election) Rules, 2004
(7)For the purpose of this rule, the production of a certified copy of an entry made in the list of voters shall be conclusive evidence of the right of any voter named in that entry to stand for election or to subscribe a nomination paper, as the case may be, unless it is proved that the candidate or the proposer is disqualified.
