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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(c) in The State Of Himachal Pradesh Act, 1970

(c)constituencies in which seats are reserved for the Scheduled Castes shall be distributed in different parts of the State and located, as far a practicable, in those areas where the proportion of their population to the total population is comparatively large; and