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[Cites 0, Cited by 0] [Section 42(2A)] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(2A)(c) in Karnataka Municipalities Act, 1964

(c)[not more than fifty percent of the total number of offices of the President and Vice-President] [Substituted by Act 32 of 2012 w.e.f. 30-8-2012.] in the State from each of the categories, reserved for persons belonging to the Scheduled Castes, Scheduled Tribes and Backward Classes and those which are non-reserved, for women: