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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(5) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(5)I hereby affirm that, if found guilty of ragging, I am liable for punishment according to clause 9(1) of the Regulations, without prejudice to any other criminal action that may be taken against me under any penal law or any law for the time being in force.