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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(c) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(c)the category for which it is reserved, namely, for the members of the Scheduled Tribes, the Scheduled Castes, Women and Backward Classes as the case may be, under section 8(1) of the Act;