Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act] State of Meghalaya - Subsection Section 15(3)(e) in The Meghalaya School Education Act, 1981 (e)arbitration of any dispute arising out of any breach of contract between the employee and the managing committee ; and