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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(1)(b) in The Bihar Municipal Act, 2007

(b)As nearly as but not exceeding fifty percent of the total number of seats reserved under sub-section (1) shall be reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the Backward Classes, as the case may be.