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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 Co-operation Department Head Office and Sub-Offices (Group `D') Service Rules, 1991

(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 a local authority or university within the State of Haryana;