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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(c) in The U.P. Prohibition of Ragging in Educational Institutions Act, 2010

(c)"Head of Institution" means the Vice-Chancellor of a University, the Dean of Faculty, the Director of an institution or the Principal, or any other person responsible for the management of the institution.