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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(2)(i) in Haryana Municipal Corporation Employees (Recruitment and Conditions) Service Rules, 1998

(i)a company, an association or a body of individuals whether incorporated or not, which is wholly or substantially owned or controlled by the State Government, a Municipal Corporation or Municipal Council or Municipal Committee or a local authority or University [or any other department of the State Government] [Words added by Haryana Notification No. S.O.94/H.A.16/1994/Section 67/2002, dared 22.11.2002.] within the State of Haryana;