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[Cites 0, Cited by 4] [Section 73] [Entire Act]

State of Kerala - Subsection

Section 73(3) in Kerala University Act, 1974

(3)Any dispute between any officer or teacher of the University and the University shall, on the request of the University or the officer or teacher concerned, be referred to the Appellate Tribunal for decision, and there upon, the provisions of section 65 and the regulations made by the Tribunal under the said section shall mutatis mutandis apply to the decision of such disputes.