Section 2(c) in Madurai-Kamaraj University Act, 1965
(c)"college" means any college or any institution maintained or approved by or affiliated to the University and providing courses of study for admission to the examinations of the University [and includes constituent colleges] [Included by Tamil Nadu Universities Laws (Amendment) Act, 1992 (Tamil Nadu Act No. 35 of 2002).](cc)[ "constituent college " means Government Arts College, Melur and Sri Meenakshi Government Arts College for Women, Madurai "] [Included by Tamil Nadu Universities Laws (Amendment) Act, 1992 (Tamil Nadu Act No. 35 of 2002).]
