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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(7) in Himachal Pradesh Municipal Election Rules, 2015

(7)Out of total offices excluding the offices reserved for Scheduled Castes and Scheduled Tribes ( including women belonging to Scheduled Castes and Scheduled Tribes), one half of the offices shall be reserved for women and the municipality having the next highest women population percentage shall be reserved for women belonging to general category and so on.