Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 9] [Entire Act] State of Assam - Subsection Section 9(2) in Assam Panchayat Act, 1994 (2)Not less than one-third of the total number of seats reserved under sub- section-(1) shall be reserved for women belonging to the Scheduled Castes or as the case may be, the Scheduled Tribes.
