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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Goa - Subsection

Section 33(5) in The Corporation of the City of Panaji (Election) Rules, 2004

(5)If the Presiding Officer is of the opinion that the challenge is frivolous or has not been made in good faith, he shall direct that the deposit made under sub-rule (1) be forfeited to the Commission, and in any other case, he shall return it to the challenger at the conclusion of the enquiry.