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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Goa - Subsection

Section 13(2) in The Goa Panchayat Raj Act, 1994

(2)No amendment transposition or deletion of any entry in the electoral roll of the [Legislative Assembly of the State] [Substituted by the Amendment Act 1 of 1997.] made after, the last date of making nominations for an election in any Panchayat ward and before the completion of such election shall form part of the list of voters for such election for the purpose of this section.