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

State of Andhra Pradesh - Subsection

Section 4(3) in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002

(3)Failure to prevent ragging shall be construed as an act of negligence in maintaining discipline in the institution on the part of the management, the Principal and the persons in authority of the institution. Similar responsibility shall be liable to be fixed on hostel wardens/superintendents.