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[Cites 0, Cited by 0] [Section 92A] [Entire Act]

State of Uttarakhand - Subsection

Section 92A(4) in Uttarakhand Panchayati Raj Act, 2016

(4)Reservation for seats of the Chairman for Scheduled Castes and Scheduled Tribes under this section shall not be effective at the end of the period specified in Article 334 of the Constitution of India.]