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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1)(ii) in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002

(ii)to promptly deal with the incidents of ragging brought to its notice and summarily punish the guilty either by itself or by putting-forth its finding/recommendation/suggestions before the authority competent to take decision. All vulnerable locations shall be identified and specially watched.