Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23A] [Entire Act] State of Himachal Pradesh - Subsection Section 23A(6) in Himachal Pradesh University Act, 1970 (6)The person to whom powers are delegated under Clause (2) may also submit an initial report establishing the identity of the perpetrators of ragging and the nature of ragging incident.
