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[Cites 0, Cited by 0] [Section 177(2)] [Section 177] [Entire Act]

State of Karnataka - Subsection

Section 177(2)(c) in Karnataka Panchayat Raj Act, 1993

(c)not less than one-third of the total number of offices of Adhyaksha and Upadhyaksha in the State from each categories reserved for person belonging to the Scheduled Castes, Scheduled Tribes and Backward Classes and those which are non-reserved, for women: