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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(6) in The Haryana Municipal Act, 1973

(6)The reservation of seats under sub-sections (1) and (2) and the reservation of office of the president other than the reservation for women under sub-section (4), shall cease to have effect on the expiration of the period specified under Article 334 of the Constitution of India.