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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(5) in Bihar Urban Local Body (Community Participation) Rules, 2013

(5)As nearly as possible but not exceeding fifty percent of the total number of seats reserved under Sub-Rule (2) shall be reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the Backward Classes, as the case may be.