Section 60(2) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(2)On receipt of an application under sub-rule (1), the Registrar shall, after giving an opportunity to the applicant to be heard and after making such inquiry as he deems fit, pass an order confirming or amending the declared result of election or setting aside the election. If the Registrar sets aside election, he shall fix a date, as soon as conveniently may be, for holding a fresh election.
