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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2)(q) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(q)The Head of the institution shall, at the end of each academic year, send a letter to the parents/guardians of the students who are completing their first year in the institution, informing them about these Regulations and any law for the time being in force prohibiting ragging and the punishments thereof as well as punishments prescribed under the penal laws, and appealing to them to impress upon their wards to desist from indulging in ragging on their return to the institution at the beginning of the academic session next.