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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(2)(ii) in The Bihar Panchayat Raj Act, 2006

(ii)As nearly as but not exceeding fifty percent of the total number of seats of Pramukh so reserved under Sub-Section (i) shall be reserved for women belonging to Scheduled Castes, Scheduled Tribes and Backward Classes as the case may be.