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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(5)(b) in The Gujarat Panchayats Act, 1993

(b)One third of the total number of seats reserved under clause (a) shall be reserved by the State Government for women belonging to the Scheduled Castes, the Scheduled Tribes or as the case may be, socially and educationally backward classes.