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

State of Himachal Pradesh - Subsection

Section 12(3) in The Himachal Pradesh Municipal Corporation Act, 1994

(3)[One-half] [words substituted 2008] (including the number of offices reserved for women belonging to the scheduled castes and the scheduled tribes) of the total number of offices of Chairpersons of municipalities in the State shall be reserved for women.