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

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

(d)that the result of the election, in so far as it concerned a returned candidate, has been materially affected,-

(i)by the improper acceptance of any nomination; or

(ii)by any corrupt practice commuted in the interests of the returned candidate by an agent; or

(iii)by the improper reception, refusal or rejection of any vote or reception of any vote which is void; or

(iv)by any non-compliance with the provisions of this Act or of any rules or order made thereunder;

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