Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7(2) in The Himachal Pradesh Educational Institutions (Prohibition of Ragging) Act, 2009

(2)Student expelled under sub-section (1) or expelled otherwise on account of ragging shall not be admitted in any other educational institution for a period of three years from the date of order of such expulsion.