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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1)(c) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(c)The lead of the Institution shall be obliged to act immediately in response to the information received from the Anti-Ragging Helpline as at sub-clause (b) of this clause.