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

State of Andhra Pradesh - Subsection

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

(4)Whenever any student complains of ragging to the Head of the Educational Institution such head or manager shall enquire into the same forthwith and if the complaint is prima facie found true, shall suspend the student or students complained against for such period as may be deemed necessary.