Section 9A(1)(iii) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 9A(1)(iii) in The U.P. Municipalities Act, 1916

(iii)for the women belonging to the Scheduled Castes, the Scheduled Tribes and the backward classes, as the case may be, under subsection (3) shall not be less than one-third of the number of offices for the Scheduled Castes, Scheduled Tribes and for the backward classes and if in determining such number of offices there comes a remainder then the quotient shall be increased by one and the number so arrived at shall, as the case may be, the number of offices be reserved for women belonging to the Scheduled Castes, Scheduled Tribes and backward classes.

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State of Uttar Pradesh - Subsection

Section 9A(1)(iii) in The U.P. Municipalities Act, 1916