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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(5)(b) in The Gujarat Panchayats Act, 1993

(b)One third of the total number of seats reserved under clause (a) shall, be reserved by the State Government for women belonging to the Scheduled Castes, the Scheduled Tribes or, as the case may be, the socially and educationally backward classes.