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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Goa - Subsection

Section 47(2)(ii) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(ii)a ballot paper shall not be rejected merely on the ground that the mark indicating the vote is indistinct or made more than once, if the vote for a particular candidate clearly appears from the way the paper is marked.