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

State of Meghalaya - Subsection

Section 2(1)(xviii) in The Institute of Chartered Financial Analysts of India University Act, 2005

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