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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(b) in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002

(b)"educational Institutions" means and include a College or other institution by whatever name called, carrying on the activity or imparting Education therein (either exclusively or among other activities) and includes an orphanage or boarding home or hostel or Tutorial Institution or other premises attached thereto.