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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(2) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996

(2)One seat each shall be reserved for persons belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes :Provided that if no candidate belonging to any of these categories is available then the seat reserved for that category shall stand de-reserved.