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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2)(c) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(c)The leaflet specified in clause (a) of Regulation 6(2) of these Regulations shall inform the freshers about their rights as bona fide students of the institution and clearly instructing them that they should desist from doing anything, with or against their will, even if ordered to by the senior students, and that any attempt of ragging shall be promptly reported to the Anti-ragging Squad or to the Warden or to the Head of the institution, as the case may be.