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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Assam - Subsection

Section 66(2) in Assam Panchayat Act, 1994

(2)Reservation of seats for women belonging to scheduled castes and Scheduled Tribes. - Not less than one-third of the total number of seats reserved under sub-section (I) shall be reserved belonging to the Scheduled Tribes or as the case may be, the Scheduled Castes.