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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Uttar Pradesh - Subsection

Section 44(3) in The Uttar Pradesh State Sports University Act, 2021

(3)The decision of the Tribunal shall be final and no suit shall be in any civil court in respect of the matters decision decided by the Tribunal:Provided that nothing in this sub-section shall preclude the employee from availing of judicial remedies available under Articles 32 and 226 of the Constitution.