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State of Haryana - Section

Section 19 in The Haryana State Agricultural Marketing Board Service Rules, 2008

19. Reservation.

- Nothing contained in these rules shall affect reservations and other concessions required to be provided for Scheduled Castes, Backward Classes, other Backward Classes, Ex-servicemen, Physically Handicapped Persons or any other class or category of persons in accordance with the orders issued by the State Government in this regard, from time to time :Provided that total percentage of reservations so made shall not exceed fifty per cent, at any stage.