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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(2)(ii) in The Corporation of the City of Panaji (Election) Rules, 2004

(ii)a ballot paper shall not be rejected merely on the ground that the mark indicating the vote is indistinct or made more than once, if the intention that the vote shall be for a particular candidate clearly appears from the way the paper is marked.