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[Cites 0, Cited by 1] [Section 153(3)] [Section 153] [Entire Act]

State of Kerala - Subsection

Section 153(3)(b) in Kerala Panchayat Raj Act, 1994

(b)
(i)One-third each of the total number of offices of President of village panchayats, block panchayats and district panchayats in the State reserved under clause (a); and
(ii)One-third each of the total number of offices of President of village Panchayats, block Panchayats and district Panchayats in the State, not so reserved, shall be reserved by the Government, for women.