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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Telangana - Subsection

Section 68(1)(e) in Telangana Education Act, 1982

(e)where there is any dispute as to the person or persons who are entitled to the amount, the arbitrator shall decide such dispute and if the arbitrator finds that more persons than one are entitled to the amount, he shall apportion the amount amongst such persons according to their rights, and