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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Goa - Subsection

Section 58(1)(c) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

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