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[Cites 0, Cited by 6] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(3) in The Delhi Municipal Corporation Act, 1957

(3)[ If the vacancy be a vacancy in a seat reserved for women the notification issued under sub-section (1) shall specify that the person to fill that seat shall be a woman.] [Inserted by Act 67 of 1993, section 19 (w.e.f. 1-10-1993)]