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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(3) in The Himachal Pradesh Educational Institutions (Prohibition of Ragging) Act, 2009

(3)Any failure on the part of the institutional authority or negligence or deliberate delay in lodging the First Information Report with the local police, shall be construed to be an act of culpable negligence on the part of the institutional authority.