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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(1)(xxiii) in Martin Luther Christian University Act, 2005

(xxiii)"Principal" in relation to a constituent college, means the Head of the constituent college and includes where there is no principal, the Vice-principal or any other person for the time being appointed to act as Principal;