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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(8) in Rajasthan Municipalities Act, 2009

(8)The reservation of seats for Scheduled Castes and Scheduled Tribes and the Backward Classes under sub-Sections (3), (5) and (6) shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution of India.