Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Himachal Pradesh - Subsection Section 7(1) in The Himachal Pradesh Educational Institutions (Prohibition of Ragging) Act, 2009 (1)Any student convicted of an offence under this Act shall be expelled from the educational institution.
