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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(4) in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002

(4)Any student dismissed from a college for ragging should be debarred from seeking admission in any other course of study in any college/University located in the State.