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

State of Kerala - Subsection

Section 10(1B) in Kerala Panchayat Raj Act, 1994

(1B)The State Election Commission of the Officer authorized by it in this behalf shall, on determination by the Government of the number of seats to be reserved, earmarked the constituency or constituencies to be reserved for Schedules Castes, Schedules Tribes or Women.] [Clause (1A),(1B) inserted by Act 3 of 2005.]