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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(1) in The Goa Prohibition of Ragging Act, 2008

(1)Whoever, directly or indirectly, commits, participates in, abets or propagates, ragging, within or outside any educational institution, shall, on conviction, be dealt with by the Head of the educational institution by resorting to disciplinary action.