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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

Nagpur Province - Subsection

Section 9A(1) in The City of Nagpur Corporation Act, 1948

(1)In the seats to be filled in by election in the Corporation there shall be seats reserved for persons belonging to the Scheduled Castes, the Scheduled Tribes, Backward Class of citizens and women, as may be determined by the State Election Commissioner, in the prescribed manner.