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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3)(b) in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000

(b)30% posts shall be reserved for woman candidates, in accordance with the provisions of the Madhya Pradesh Civil Services (Special Provision for Appointment of Women) Rules, 1997.