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

NCT Delhi - Subsection

Section 2(d) in Delhi University Act, 1922

(d)"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] [Added by Act 24 of 1943, s.2,];