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

State of Nagaland - Subsection

Section 2(o) in The Nagaland University Act, 1989

(o)"Principal" means the Head of a College or an Institution maintained by the University and includes where there is no Principal, the person for the time being duly appointed to act as Principal, and in the absence of the Principal or the acting Principal, a Vice-Principal duly appointed as such ;