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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(l) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982

(l)'recognised university' or 'institution' means, -
(i)any university or institution incorporated by law in any of the States in India; or
(ii)in the case of degree, diploma or certificate obtained as a result of examinations held before the 15th August, 1947, the Punjab, Sind or Dacca University; or
(iii)any other university or institution which is declared by the Government to be a recognised university or institution, as the case may be, for the purpose of these rules;