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[Cites 0, Cited by 0] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(2) in National Law University Delhi Act, 2007

(2)Any dispute arising out of a contract between the 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 prescribed by the Regulations.