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[Cites 0, Cited by 0] [Section 330A] [Entire Act]

Constitution Subarticle

Section 330A(3) in THE CONSTITUTION (ONE HUNDRED AND SIXTH AMENDMENT) ACT, 2023

3As nearly as may be, one-third (including the number of seats reserved for women belonging to the Scheduled Castes and the Scheduled Tribes) of the total number of seats to be filled by direct election to the House of the People shall be reserved for women.”.