Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(i) in Statutes of the National Institute of Technology, Andhra Pradesh, 2017

(i)"Head of a Department or Centre", by whatever name called, means the person appointed to head the Department or Centre, as the case may be, under Statute 20;