Section 12(2)(ii) in Haryana Co-operation Department Head Office and Sub-Offices (Group `D') Service Rules, 1991

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(2)(ii) in Haryana Co-operation Department Head Office and Sub-Offices (Group `D') Service Rules, 1991

(ii)the Central Government or a company, an association or body of individuals, whether incorporated or not, which is wholly or substantially owned or controlled by the Central Government; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Subsection

Section 12(2)(ii) in Haryana Co-operation Department Head Office and Sub-Offices (Group `D') Service Rules, 1991