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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(3)(b) in The Orissa Grama Panchayats Act, 1964

(b)As nearly as may be, but not less than one-third of the total number of seats reserved under Clause (a) shall be reserved for women belonging to the Scheduled Castes or, as the case may be, the Scheduled Tribes :