Section 10(2)(a) in THE PUNJAB MUNICIPAL CORPORATION LAW (EXTENSION TO CHANDIGARH) ACT, 1994

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

(a)in the opening portion, for “Scheduled Castes”, substitute “Scheduled Castes, backward classes or for the women, as the case may be,”;

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