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[Cites 0, Cited by 1] [Section 20(1)] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(1)(a) in The Goa Panchayat Raj Act, 1994

(a)that on the date of his election a returned candidate was not qualified, or was disqualified, to be chosen as member under this Act; or