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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1)(f) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(f)"District Level Anti-Ragging Committee" means the committee, headed by the District Magistrate, constituted by the State Government, for the control and elimination of ragging in institutions within the jurisdiction of the district.