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 32] [Entire Act] State of West Bengal - Subsection Section 32(2) in The Rabindra Bharati Act, 1981 (2)Any appeal from an employee of the University indisciplinary matter shall be referred to the Tribunal and shall be decided and disposed of by the Tribunal.
