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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(1)(c) in The Goa Panchayat Raj Act, 1994

(c)declaring the election of all or any of the returned candidates to be void and the petitioner or any other candidates to have been duly elected.