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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(2) in Damodaram Sanjivayya National Law University Act, 2008

(2)Any dispute arising out of a contract between t he University and any of its officers or employees shall, at the request of the officer or the employee concerned or at the instance of the University, be referred to a Tribunal for arbitration consisting of three members appointed by the Executive Council as may be prescribed by the Regulations.