Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Goa - Subsection

Section 109(2) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(2)Notwithstanding such repeal anything done or any action taken shall be deemed to have been done or taken under the corresponding provisions of these rules.Form A[See rule 15(2)]Form of Nomination to be filed for Contesting the Election of the Goa State Agricultural Marketing Board by the Candidate(To be filled by the proposer)I hereby nominate .................................................................... as a candidate for election from the ...................................................................................................... Constituency.
(1) Name of the Constituency :
(2) Full name of Candidate :
(3) Father's/husband's name :
(4) Age :
(5) Sex :
(6) Community :
(7) Occupation and address :
(8) Full name of Proposer :
(9) Serial Number of the proposer in the list of voters :
(10) Signature of the Proposer :
Declaration by the CandidateI hereby declare my willingness to serve as a member of the Marketing Board if I am elected.Date:Place:Signature of CandidateDeclaration as to choice of symbolI do hereby declare that the symbol which I have chosen for my elections are shown below in the order of my preference:-