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

State of Himachal Pradesh - Subsection

Section 4(4) in The Himachal Pradesh Educational Institutions (Prohibition of Ragging) Act, 2009

(4)If any victim or his parent or guardian intends to lodge First Information Report directly with the police that shall not absolve the institutional authority from the requirement of lodging the First Information Report.