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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002

(1)Whoever with the intention of causing ragging or with the knowledge that he is likely by such act to cause ragging commits or abets ragging shall be punishable as per Andhra Pradesh Prohibition of Ragging Act, 1997 (Act 26 of 1997).