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[Cites 0, Cited by 0] [Section 93(5)] [Section 93] [Entire Act]

State of Bihar - Subsection

Section 93(5)(ii) in The Bihar Panchayat Raj Act, 2006

(ii)As nearly as but not exceeding fifty percent of the total number of seats so reserved under sub-section (i) shall be reserved for women belonging to Scheduled Castes, Scheduled Tribes and Backward Classes as the case may be.