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 34] [Entire Act] State of Uttarakhand - Subsection Section 34(3) in Shri Guru Ram Rai University Act, 2016 (3)Any dispute arising out of the contract between the University and an employee shall be resolved by the procedure prescribed by the relevant statutes.
