Legal Document View

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
[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(3)(b) in The Orissa Municipal Corporation Act, 2003

(b)as nearly as may be one-third of the total number of seats reserved under clause(a) shall be reserved for women belonging to the Scheduled Castes or, as the case may be, the Scheduled Tribes; and