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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

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

(e)"educational institutions" means any institution imparting education, established and maintained by the Government, or receiving aid out of the State funds, and includes Government/Government Aided Technical and Professional Institutions;