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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Goa - Subsection

Section 21(8) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(8)Immediately after all the nomination papers have been scrutinized and decision accepting or rejecting the same have been recorded, the Returning Officer shall, subject to the provisions of rule 24 prepare a list of candidates whose nominations have been accepted and shall affix the list on his notice board and shall record the date and the time when the list was so affixed.