Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Gujarat - Subsection Section 20(4) in First Statutes of the Rai University (4)Where it is found necessary, the President may appoint an Arbitration Committee to arbitrate such disputes and grievances with such constitution and such powers as he may deem fit.
