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State of Uttar Pradesh - Section

Section 5 in The U.P. Prohibition of Ragging in Educational Institutions Act, 2010

5. Penalty for ragging. -

Whoever directly or indirectly commits, participates, abets or propagates ragging within or outside any educational institution shall be punished with imprisonment of either description for a term which may extend to two years or with fine which may extend to ten thousand rupees or with both.