Section 2(d) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(d)"College" means an institution admitted to or maintained by the University, in accordance with the provisions of this Act, in which instruction is given, subject to the provisions contained in clause (15) of section 4, to the students of the college up to and including a standard below the post-graduate standard under conditions prescribed in the Statutes ;
