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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

State of Karnataka - Subsection

Section 75(1)(d) in Karnataka Education Act, 1983

(d)the arbitrator shall after the enquiry determine the amount which appears to him to be just and specify the person or persons to whom such amount shall be paid and in making the award determining the amount he shall have regard to the circumstances of each case and the provisions of sub-section (2), (3), (4) and (5) so far as they are applicable;