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

State of Haryana - Subsection

Section 1(2)(f) in The Maharishi Dayanand University Act, 1975

(f)"principal" means the head of a college, and includes, when 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;