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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(4)(p) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(p)The Vice-Chancellor of each University, shall submit fortnightly reports of the University, including those of the Monitoring Ceil on Ragging in case of an affiliating university, to the State Level Monitoring Cell.