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

State of Karnataka - Subsection

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

(b)such number of offices of President and Vice-president in the State which shall as nearly as may be one-third of the total number of offices of President and Vice-president in the State for the persons belonging to the Backward Classes;