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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Haryana - Subsection

Section 120(5) in Haryana Panchayati Raj Act, 1994

(5)The reservation of seats under sub-sections (1) and (2) and the reservation of offices of Presidents (other than the reservation of women) under sub-section (4) shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution of India.