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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Goa - Subsection

Section 29(2) in The Goa University Act, 1984

(2)Any dispute arising out of any disciplinary action taken by the University against a student shall, at the request of such student, be referred to a Tribunal of Arbitration and the provisions of sub-sections (2) to (4) of section 28 shall, as far as may be, apply to a reference made under this sub-section.