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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(5) in Assam Panchayat (Constitution) Rules, 1995

(5)The deposit made in respect of candidate whose deposit is not liable to be forfeited under sub-rule (4) shall be refunded to the person concerned as soon as may be, after the publication of the results of the election.