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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Jharkhand - Subsection Section 2(xvi) in Usha Martin University, Jharkhand Act, 2012 (xvi)"Principal" in relation to a constituent college, means the no principal the vice principal or any other person for the time being appointed to act as principal.
