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

State of Andhra Pradesh - Subsection

Section 4(6) in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002

(6)If an institution fails to curb ragging, the Funding Agency shall consider for stoppage of financial assistance to such an institution till such time as achieves the same. The University shall consider disaffiliating a college or institution failing to curb ragging. All Universities shall bring these guidelines to the notice of all educational institutions under their control and jurisdiction. Publicity may also be given by press notes in public interest by Universities.