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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(2)(c) in The Goa Panchayat Raj Act, 1994

(c)that in all other respects the election was free from any corrupt practice on the part of the candidate or any of his agent; then the prescribed authority may decide that the election of the returned candidate is not void.