Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Maharashtra - Subsection

Section 55(5) in The Maharashtra District Planning Committee (Election) Rules, 1999

(5)In case of non-availability of a woman candidate belonging to a particular category, the seat reserved for that category shall be allotted to a male candidate belonging to that category.