Section 2(i) in Haryana State Industrial Security Force Act, 2003

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State of Haryana - Subsection

Section 2(i) in Haryana State Industrial Security Force Act, 2003

(i)"industrial undertaking in public sector" means an industrial undertaking owned, controlled or managed by the Government and includes, -

(I)a Government company as defined in section 617 of the Companies Act (Central Act 1 of 1956);

(II)a Corporation established and controlled by the Government;