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

State of Himachal Pradesh - Subsection

Section 10(5) in Himachal Pradesh Municipal Election Rules, 2015

(5)In the municipality out of the total wards formed under rule 3, one -half of the seats shall be reserved for women including reservation made under sub-rule(4) and in computing these seats if the remainder after dividing is one, then in the first election the seats reserved for women shall be increased by one and in the next election it shall not be added and so on.