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

State of Uttar Pradesh - Subsection

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

(m)The institution shall cause to have an entry, apart from those relating to general conduct and behaviour, made in the Migration/ Transfer Certificate issued to the student while leaving the institution, as to whether the student has been punished for committing or abetting an act of ragging, as also whether the student has displayed persistent violent or aggressive behaviour or any inclination to harm others, during his course of study in the institution.