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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(3) in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002

(3)The student convicted of an offence under Section 4 of Andhra Pradesh Prohibition of Ragging Act, 1997 and punished with imprisonment for a term of more than six months shall not be admitted in any other educational institution.