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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Manipur - Subsection

Section 32(4) in Manipur University of Culture Act, 2015

(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.