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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(4)(b) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(b)The warden shall be accessible at all hours and be available on telephone and other modes of communication, and for the purpose the warden shall be provided with a mobile phone by the institution, the number of which shall be publicised among all students residing in the hostel.