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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Punjab - Subsection

Section 58(3) in The Punjab Municipal Act, 1999

(3)One-third of the total number of seats to be filled by direct election in every Municipality (including the number of seats reserved for women belonging to the Scheduled Castes) shall be reserved for women and such seats shall be allotted by rotation to different wards in the Municipality.