Section 9A(1)(iv) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 9A(1)(iv) in The U.P. Municipalities Act, 1916

(iv)the number of offices determined under item (ii) of sub-clause (b) excluding the officers determined under the said sub-clause for the women of Scheduled Castes, Scheduled Tribes and backward classes shall be allotted to the women serial-wise next to the last serial number allotted under item (iii).

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State of Uttar Pradesh - Subsection

Section 9A(1)(iv) in The U.P. Municipalities Act, 1916