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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Constitution Subarticle

Section 3(h) in THE CONSTITUTION (NINETY-SEVENTH AMENDMENT) ACT, 2011

(h)providing for the reservation of one seat for the Scheduled Castes or the Scheduled Tribes and two seats for women on the board of every co-operative society, which have individuals as members from such categories;