Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Arunachal Pradesh - Subsection Section 30(3) in Arunachal Pradesh Municipal Elections Act, 2009 (3)Not less than one third of the total number of offices of the Chairperson of wards Committee and Chief Councilor shall be reserved for women.
