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State of Goa - Section

Section 212 in The Goa Panchayat Raj Act, 1994

212. Penalty for interested member voting.

- Whosoever votes as member of a Panchayat or Zilla Panchayat in contravention of the provisions of sub-section (4) of section 55 or clause (g) of sub-section (2) of section 136, shall on conviction, be punished with fine which may extend to five hundred rupees.