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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Goa - Subsection

Section 48(2) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(2)Every ballot paper which is not rejected under rule 47 shall be counted as one valid vote:Provided that, no cover containing tendered ballot papers shall be opened and no such paper shall be counted.