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

State of Haryana - Subsection

Section 2(f) in The Haryana Regulation and Control of Crushers Act, 1991

(f)"owner" means any person who is the proprietor or lessee or occupier or managing agent or principal officer of a company-owned crusher or part thereof, and in case of a crusher, the business whereof is being carried on by a liquidator or receiver, such liquidator or receiver;