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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(9) in The West Bengal Panchayat Elections Act, 2003

(9)For the purpose of reservation under sub-sections (6), (7) and (8) preference shall be given to reservation of the offices of the Sabhapari and after such reservation, offices of the Sahakari Sabhapari shall not be reserved in the same Panchayat Samiti, in the same term of General Elections.