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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(4) in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009

(4)Every request under sub-section (3) shall be deemed to be submission to arbitration upon the terms of this Section within the meaning of the Arbitration and Conciliation Act, 1996 (No. 26 of 1996) and all the provisions of that Act shall apply accordingly.