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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(3) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(3)Reservation of seats for women shall be made in accordance with the provisions of Section 7 of the Ordinance in descending order of numerical strength of the women population for the purpose of election to Corporation.