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

State of Andhra Pradesh - Subsection

Section 4(ii) in Andhra Pradesh Prohibition Of Ragging Act, 1997

(ii)assaults or uses criminal force to or criminally intimidates a student shall be punished with imprisonment for a term which may extend to one year or with fine which may extend to two thousand rupees or with both; or