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

State of Andhra Pradesh - Subsection

Section 3(e) in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002

(e)the Head of the Institution shall lodge a criminal case against students resorted to ragging for taking action as mentioned in Andhra Pradesh Prohibition of Ragging Act, 1997 (Andhra Pradesh Act 26 of 1997).