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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(ix) in The Goa Prohibition of Ragging Act, 2008

(ix)[ Every educational institution shall engage or seek the assistance of professional counsellors, at the time of admission, to counsel freshers in order to prepare them for the life ahead, particularly for adjusting the life in hostels; [Inserted by the Amendment Act 2010]