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

State of Haryana - Subsection

Section 2(d) in The Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970

(d)"Government electrical undertaking" means the Board and such other electrical undertaking run or controlled by the State Government or the Board as may be notified by the State Government in this behalf; and