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[Cites 0, Cited by 0] [Section 80(7)] [Section 80] [Entire Act]

State of Odisha - Subsection

Section 80(7)(a) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(a)in computing total number of offices of Mayors for reservation for women as required under Sub-section (3) of Section 14 of the Ordinance, the offices of Chairpersons reserved for women belonging to Scheduled Castes, Scheduled Tribes and Backward Class of citizens shall be taken into account;