Section 2(e) in Assam Junior Colleges (Provincialisation) Act, 2012
(e)"[Junior Colleges] [Substituted 'Junior College' by Assam Act No. 10 of 2017, dated 30.3.2017.]" means a College which are in receipt of deficit system of grants-in-aid from the State Government for imparting general education in Arts, Commerce and Science stream in plus 2 stages;
