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

State of Telangana - Subsection

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

(d)the arbitrator shall after due 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-sections (2), (3), (4) and (5) so far as they are applicable;