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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2)(b) in The Bihar Municipal Act, 2007

(b)As nearly as possible but not exceeding fifty percent of the total number of seats reserved under sub-section [(a)] [Substituted '(1)' by Bihar Act No. 7 of 2011, dated 27.5.2011.] shall be reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the Backward Classes, as the case may be.