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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11A(5) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(5)Not less than one-third (including the number of seats reserved for women belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes) of the total number of seats shall be reserved for women and such seats shall be allotted by the Collector to different constituencies in the prescribed manner.