Section 2(a) in The Haryana Rural Development Rules, 1987
(a)"Act" means the Haryana Rural Development Act, 1986;(aa)[ "agency" means an individual society registered as such under the provisions of the Haryana Co-operative Societies Act, 1984 (22 of 1984), or a company registered as such under the Companies Act, 1956 (1 of 1956), or a firm registered as such under the Indian Partnership Act, 1932 (9 of 1932), to collect fee in case of fruits and vegetables in notified market area;] [Added by Haryana Notification No. S.O. 47/H.A. 6/1986/S. 8/2004. Dated 11.5.2004.]
