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 2] [Entire Act] Union of India - Subsection Section 2(h) in The Sikh Gurdwaras Board Election Rules, 1959 (h)"reserved seat" means a seat reserved for Schedule Castes [or for women] [Added by Notification No. G.S.R. No. 278(E), dated 4.4.2002 (w.e.f. 16.7.1959)];
