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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Goa - Subsection

Section 45(c) in The Goa Panchayat Raj Act, 1994

(c)not less than one-third of the total number of offices of Sarpanch and Deputy Sarpanch of Panchayats in the State from each of the categories which are reserved for persons belonging to the Scheduled Castes, Scheduled Tribes and Backward Classes and of those which are non-reserved for women: