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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(c) in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002

(c)full publicity should be given to the punishment for ragging through open circulars, suitable posters, colleges and hostel premises etc., by the Principal/Head of the institutions.