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[Cites 0, Cited by 279] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(f) in The University Grants Commission Act, 1956

(f)"University" means a University established or incorporated by or under a Central Act, a Provincial Act or a State Act, and includes any such institution as may, in consultation with the University concerned, be recognized by the Commission in accordance with the regulations made in this behalf under this Act.