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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(1) in The Corporation of the City of Panaji (Election) Rules, 2004

(1)On or before the date appointed for the delivery of nomination papers, each candidate shall deposit, or cause to be deposited, with the Returning Officer a sum of Rs. 2000/- (Rupees two thousand only) for general category and Rs. 1000/- (Rupees one thousand only) for reserved category in cash and no candidate shall be deemed to be duly nominated, unless such deposit is made:Provided further that, where a candidate has been nominated by more than one nomination paper for election in the same ward, not more than one deposit shall be required of him under this rule.