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Kerala High Court: 1998 State Law Inadequate to Curb Menace of Ragging - (06 Mar 2025)

CIVIL

Kerala High Court has stated that Kerala Prohibition of Ragging Act, 1998 is inadequate to curb menace of ragging and there is a need to frame new rules to effectively tackle with the issue.

Tags : KERALA HIGH COURT   1998 STATE LAW   RAGGING  

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