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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(1)(o) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(o)Every institution shall engage or seek the assistance of professional counsellors before the commencement of the academic session to be available when required by the institution, for the purposes of offering counselling to freshers and to other students after the commencement of the academic year.