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[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

State of Goa - Subsection

Section 64(1)(c) in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996

(c)the packets of marked copies of the list of voters, shall not be counted and their contents shall not be inspected, by, or produced before any person or authority except under order of a competent court.