Section 47(4) in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987
(4)Every request under sub-section (3) shall be deemed to be a submission to arbitration upon the terms of this section within the meaning of the Arbitration Act, 1940 (No. 10 of 1940) and all the provisions of that Act, with exception of Section 3 thereof, shall apply accordingly.
