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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(6)(i) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(i)in computing the total number of wards for reservation of women, required under Sub-section (5) of Section 7 of the Ordinance, and while doing so the wards reserved for women belonging to the Scheduled Castes, Scheduled Tribes and Backward Class of citizens shall be taken into account;