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

State of Uttar Pradesh - Subsection

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

(o)Every student at the time of his/her registration shall inform the institution about his/her place of residence while pursuing the course of study, and in case the student has not decided his/her place of residence or intends to change the same, the details of his place of residence shall be provided immediately on deciding the same; and specifically in regard to a private commercially managed lodge or hostel where he/she has taken up residence.