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

State of Haryana - Subsection

Section 2(c) in The Haryana State Legislature (Prevention of Disqualification) Act, 1974

(c)"statutory body" means any corporation, committee, commission, council, board or other body of persons, whether incorporated or not established by or under any law for the time being in force.