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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(3)(c) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(c)Every institution shall also constitute a smaller body to be known as the Anti-Ragging Squad to be nominated by the Head of the Institution with such representation as may be considered necessary for maintaining vigil, oversight and patrolling functions and shall remain mobile, alert and active at all times.