Section 2 in Tamil Nadu Establishment of Private Law Colleges (Regulation) Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"competent authority" means the Director of Legal Studies;(b)"Government" means the State Government;(c)"Law College" means any college or institution providing any course of study or training in law for admission to the examination for law degrees, diplomas or other academic distinctions of the University;(d)"prescribed" means prescribed by rules made under this Act;(e)"private person" means ,-(i)a company, whether incorporated or not;(ii)a registered society;(iii)a registered trust;(f)"University" means the Tamil Nadu Dr.Ambedkar Law University established under section 3 of the Tamil Nadu Dr.Ambedkar Law University Act, 1996 (Tamil Nadu Act 43 of 1997).
