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

State of Jammu-Kashmir - Subsection

Section 2(c) in The Jammu and Kashmir Private Colleges (Regulation and Control) Act, 2002

(c)"College" means an educational institution meant for imparting education above Higher Secondary (10+2 level) and up to Bachelor's/Master's degree affiliated to the University of Kashmir or the University of Jammu and includes;
(i)BA., B.Sc., B.Com., B.B.A., B.C.A., B Ed., L.L.B. and B.P. Ed. Courses, and any other courses for which affiliation can be granted to the University of Kashmir or University of Jammu; and
(ii)the land, buildings, playgrounds, hostel and movable properties such as furniture, books, apparatus, map and equipment, owned by and used for the activities of the educational institution.