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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(4) in Assam Panchayat (Constitution) Rules, 1995

(4)If a candidate is not elected and the number of votes polled in his favour does not exceed one eight of the total number of valid votes polled, the deposit shall be forfeited to the Government.