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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(1) in The Goa Panchayat Raj Act, 1994

(1)At the conclusion of the trial of an election petition, the prescribed authority shall make an order,-
(a)dismissing the election petition; or
(b)declaring the election of all or any of the returned candidates to be void; or
(c)declaring the election of all or any of the returned candidates to be void and the petitioner or any other candidates to have been duly elected.