Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Rajasthan - Subsection Section 5(11) in The Rajasthan Municipalities (Election) Rules, 1994 (11)The wards to be reserved for women shall be one third of total number of wards in a municipality to be determined by draw of lots by the Officer.
