Section 4(2)(e) in The Goa Panchayat Raj (Election of Members of Standing Committees) Rules, 1999

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

(e)That the proposer or seconder is restrained by an order of a competent authority or a competent Court of law from voting:

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