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State of Goa - Section

Section 26 in The Goa Medical Council Rules, 1995

26. Time limit for referring election disputes.

- The time limit for referring any dispute referred to in sub-section (7) of section 3 of the Act to the Government shall be, in the case of elected members, thirty days from the date of declaration of the result of election, and in the case of election of the President or Vice-President, from the date of their election.