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

Union of India - Subsection

Section 6(6)(n) in University Grants Commission Regulations On Curbing The Menace Of Ragging In Higher Educational Institutions, 2009.

(n)Every institution shall obtain the affidavit from every student as referred to above in clause (m) of Regulation 6.2 and maintain a proper record of the same and to ensure its safe upkeep thereof, including maintaining the copies of the affidavit in an electronic form, to be accessed easily when required either by the Commission or any of the Councils or by the institution or by the affiliating University or by any other person or organisation authorised to do so.