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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1)(i) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(i)"Institution" means a higher educational institution including, but not limited to an university, a deemed to be university, a college, an institute, an institution of national importance set up by an Act of Parliament or a constituent unit of such institution, imparting higher education beyond 12 years of schooling leading to, but not necessarily culminating in, a degree (graduate, postgraduate and/ or higher level) and/or to a university diploma.