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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Uttarakhand - Subsection

Section 10A(5) in Uttarakhand Panchayati Raj Act, 2016

(5)The reservation for seats of the Pradhan for Scheduled Castes and Scheduled Tribes under this Section shall not be effective at the end of the period specified in Article 334 of the Constitution of India.]