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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(5) in The Rabindra Bharati Act, 1981

(5)Every request under sub-section (1) shall be deemed to be a submission to arbitration upon the terms of this section, within the meaning of Arbitration Act, 1940, and all the provisions of that Act with the exception of section 2 thereof shall apply accordingly.