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

State of Kerala - Subsection

Section 2(16) in Kerala Agricultural University Act, 1971

(16)"Principal" means the chief executive officer of a college which has been, or is to be, taken over by, and is to become a constituent college of the University and refers only to the status of such an officer prior to the college being taken over by the University and such officer may have a different title under the University structure;