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State of Goa - Section

Section 32 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

32. Form of ballot paper.

(1)Every ballot paper for voting shall be printed in Form 'D' hereto.
(2)The ballot paper shall contain the names of the candidates in the same order in which they appear in the list of contesting candidates together with the distinct symbol assigned to each candidate by sub-rule (7) of rule 24.
(3)If two or more candidates bear the same name, they shall be distinguished by the addition of their occupation or residence or in some other manner as may be decided by the Registrar.