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 12] [Entire Act] State of Himachal Pradesh - Subsection Section 12(2) in Himachal Pradesh Municipal Election Rules, 2015 (2)The population of general category, Scheduled Castes, Scheduled Tribes and women shall be worked out for the purpose of reservation of the offices of the Chairpersons.
