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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Goa - Subsection

Section 24(3) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(3)If, in the election of a Chairman or Vice-Chairman, there is an equality of votes, the result of the election shall be decided by lots to be drawn in the presence of the presiding officer in such manner as he may determine.