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[Cites 0, Cited by 0] [Section 422] [Entire Act]

State of Haryana - Subsection

Section 422(3) in Haryana Municipal Corporation Act, 1994

(3)In making appointment to any post referred to in this section, the appointing authority shall follow the instructions issued by the Government from time to time in relation to reservation of appointment or post for Scheduled Castes, Backward Classes and other category of persons.