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

State of Haryana - Subsection

Section 2(v) in The Haryana Settlement of Outstanding Dues Act, 2017

(v)"scheme" means a scheme, as notified by the Government under this Act, containing such terms and conditions, as it may deem fit, for expeditious recovery of outstanding dues under any of the relevant Act.