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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(4)(i) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(i)in computing the total number of wards for reservation of women, required under Sub-section (4) of Section 11 of the Act, the wards reserved for women belonging to the Scheduled Castes, Scheduled Tribes and Backward Class of citizens shall be taken into account;