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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(15) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014

(15)"Reserved seat" means a seat reserved for the members belonging to the Scheduled Castes or Scheduled Tribes, Women, De-notified Tribes (Vimukta Jatis) or Nomadic Tribes or Special Backward Classes, Other Backward Classes ;