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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Haryana - Subsection

Section 59(3) in Haryana Panchayati Raj Act, 1994

(3)Not less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes) of the total number of seats to be filled by direct election in every Panchayat Samiti, shall be reserved for women and such seats may be allotted by rotation and by lots to different territorial constituencies in a Panchayat Samiti except those falling under sub-sections (1) and (2).