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

State of Haryana - Subsection

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

(i)"services" means and includes the services under the Government, the Legislature of the State, any institution of Self Government, any local authority, any corporation or company owned or controlled by the State or any such other authority.