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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Uttarakhand - Subsection

Section 10A(2) in Uttarakhand Panchayati Raj Act, 2016

(2)Not less than one half of the total number of reserved seats of Pradhan under subsection (1) shall be reserved for the women belonging to the Scheduled Castes, Scheduled Tribes and Other Backward Classes, as the case may be.