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[Cites 0, Cited by 1] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(4) in The English And Foreign Languages University Act, 2006

(4)Every request made by the employee under sub-section (2), shall be deemed to be a submission to arbitration upon the terms of this section within the meaning of the Arbitration and Conciliation Act, 1996.