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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Goa - Subsection

Section 99(1) in The Corporation of the City of Panaji (Election) Rules, 2004

(1)Subject to any direction to the contrary given by the Government or by a competent Court, the voting machines kept in the custody of the Returning Officer under rule 97 shall be retained intact for such period as the Commission may direct and shall not be used at any subsequent election without the previous approval of the Commission.