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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(2)(i) in Karnataka Municipalities Act, 1964

(i)the procedure in contested and uncontested elections and the special procedure at elections in [wards] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] where any seat is reserved for the [Scheduled Castes, Scheduled Tribes, Backward Classes and Women] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.];