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[Cites 0, Cited by 0] [Section 5(9)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(9)(i) in The Rajasthan Municipalities (Election) Rules, 1994

(i)continue to be operated serially from special serial number following the special serial number, where the allocation of sets reserved for the Scheduled Castes or, as the case may be, the Scheduled Tribes had ended in the preceding election.