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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(b) in The Haryana Public Money (Recovery of Dues) Act, 1979

(b)"Corporation" means the Haryana Financial Corporation established under the State Financial Corporations Act, 1951, and includes any other Corporation owned or controlled by the Central Government or the State Government which the State Government may, by notification, specify;