Section 2(xxvi) in Haryana Registration and Regulation of Societies Act, 2012
(xxvi)State Aided Society means a Society which is in receipt of any recurring grant or financial aid from the Government or a local body or any of its entities to manage its facilities or institutions established in accordance with the objectives set out in its Memorandum or its Bye-laws and shall include a Society where any one or more of its institution is receiving aid.
