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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(b) in The U.P. Prohibition of Ragging in Educational Institutions Act, 2010

(b)"Educational Institution" means a school, a college, a University or any other institution by whatever name called, situated in Uttar Pradesh, imparting any type of education and includes an orphanage or a boarding or a hostel or a tutorial institution or a Coaching institution or any other premises attached thereto;