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 36] [Entire Act] NCT Delhi - Subsection Section 36(4) in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019 (4)The decision of the Tribunal of Arbitration shall be binding on the parties and no suit shall lie in respect ofany matter decided by the Tribunal.
