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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Goa - Subsection

Section 62(3) in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996

(3)Such person shall be deemed to have been elected only for the ward or constituency so chosen or notified, as the case may be, and the vacancy or vacancies thereby arising in respect of the other wards or constituencies shall be filled by election.