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State of Tamilnadu - Section

Section 4 in Tamil Nadu Prohibition of Ragging Act, 1997

4. Penalty for ragging.

- Whoever directly or indirectly commits, participates in, abets or propagates "ragging" within or without any educational institution, shall be punished with imprisonment for a term which may extend to two years and shall also be liable to a fine which may extend to ten thousand rupees.