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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(2)(ii) in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996

(ii)where there is no candidate qualified to be chosen to fill any of the reserved seat, it shall be deemed that the election has not resulted in the return of the required number of qualified persons willing to take office within the meaning of section 7.