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[Cites 0, Cited by 1] [Section 12(2)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2)(c) in The Bihar Municipal Act, 2007

(c)As nearly as but not exceeding fifty percent of the total number of the seats not reserved for Scheduled Castes, Scheduled Tribes and Backward Classes shall be reserved for women.