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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(2) in The Himachal Pradesh Educational Institutions (Prohibition of Ragging) Act, 2009

(2)Every single incident of ragging where the victim or his parents or guardian or the Head of educational institution is not satisfied with the institutional arrangement for action, a First Information Report shall be lodged without exception by the institutional authorities with the local police authorities.