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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1)(f) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(f)The Commission shall make available the database to a Non-Governmental agency to be nominated by the Central Government, to build confidence in the public and also to provide information of non-compliance with these Regulations to the Councils, and to such bodies as may be authorised by the Commission or by the Central Government.