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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(5)(iii) in The Bihar Panchayat Raj Act, 2006

(iii)As nearly as but not exceeding fifty percent of the total number of seats not reserved for Scheduled Castes, Scheduled Tribes and Backward Classes shall be reserved for women.