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[Cites 0, Cited by 0] [Section 108A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 108A(3E) in Jammu and Kashmir Panchayati Raj Rules, 1996

(3E)If on the basis of population of the Scheduled Tribes or of the Scheduled Castes in a District, only one seat can be reserved for the Scheduled Tribes or for the Scheduled Castes as the case may be, such seat shall be treated as part of the Open Category for the purpose of reservation of seats for women.