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[Cites 0, Cited by 3] [Section 38(1)] [Section 38] [Entire Act]

State of Assam - Subsection

Section 38(1)(b) in Assam Panchayat Act, 1994

(b)not less than one-third of the total number of offices of President and Vice-President of the Anchalik Panchayats in the district for each of the categories reserved for persons belonging to the Scheduled Castes, Scheduled Tribes and those which are non-reserved for women: