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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

Nagpur Province - Subsection

Section 9A(5) in The City of Nagpur Corporation Act, 1948

(5)The reservation of scats (other than the reservation for women) under sub-section (2) shall cease to have effect on the expiration of the period specified in article 334 of the Constitution of India.