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State of Uttar Pradesh - Section

Section 7 in The U.P. Prohibition of Ragging in Educational Institutions Act, 2010

7. Appeal. -

Any student expelled under Section 4 or debarred under Section 6, may prefer an appeal in the prescribed manner to the appellate authority within a period of thirty days, from the date of order and the decision of the appellate authority in such appeal shall be final.