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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(2) in Haryana Backward Classes (Reservation in Services and Admissions in Educational Institutions) Act, 2016

(2)The Government shall, by notification, after taking into consideration social, economic and such other factors, as deemed appropriate, specify the criteria for exclusion and identification of persons belonging to the Backward Classes as creamy layer.