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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(g) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(g)"Reserved seat" means a seat reserved for the members belonging to the scheduled castes, scheduled tribes, Vimukta Jatis and weaker sections under section 73-B;