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

State of Kerala - Subsection

Section 2(16) in Calicut University Act, 1975

(16)"private college" means a college maintained by an educational agency other than the Government or the University and affiliated to the University; "but shall not include a college which is administered and managed by a society registered under the Societies Registration Act, 1860 (Central Act 21 of 1860) and which is a joint and co-operative enterprise of the Central Government and the Government of Kerala;".