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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(5) in The Orissa Municipal Corporation Act, 2003

(5)As nearly as may be, but not less than one-third (including the number of seats reserved for women belonging to Scheduled Castes and Scheduled Tribes and the backward class of citizens) of the total number of seats to be filled by direct election in the Corporation shall be reserved for women.