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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Goa - Subsection

Section 31(1) in The Goa Panchayat Raj Act, 1994

(1)No person who is a returning officer or a presiding or a polling officer at any election or any officer or clerk appointed by the returning officer or the presiding officer to perform any duty in connection with an election, shall, in the conduct or management of the election do any act (other than the giving of a vote ) for the furtherance of the prospects of the election of a candidate.