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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(2) in The Jammu and Kashmir Prohibition of Ragging Act, 2011

(2)Where on an inquiry by the head of the educational institution, it is found that there is a no substance in the complaint received under sub-section (1), he shall intimate the fact in writing to the complainant.