Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(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.