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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Goa - Subsection

Section 18(1) in The Goa Panchayat Raj Act, 1994

(1)The prescribed authority shall dismiss an election petition which does not comply with any of the provisions of sections 16 and 17.Explanation:- An order dismissing an election petition under this sub-section shall be deemed to be an order made under clause (a) of sub-section (1) of section 19.