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

State of Haryana - Subsection

Section 2(c) in Haryana Backward Classes (Reservation in Services and Admissions in Educational Institutions) Act, 2016

(c)"competent authority" means an officer or an authority authorised to make admission into educational institutions or appointment in services under the State or an authority empowered by the State under sections 8 and 9, as the case may be;