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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(1)(a) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(a)Every public declaration of intent by any institution, in any electronic, audio-visual or print or any other media, for admission of students to any course of study shall expressly provide that ragging is totally prohibited in the institution, and anyone found guilty of ragging and/or abetting ragging, whether actively or passively, or being a part of a conspiracy to promote ragging, is liable to be punished in accordance with these Regulations as well as under the provisions of any penal law for the time being in force.