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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Manipur - Subsection

Section 57(1) in Manipur International University Act, 2018

(1)Any dispute arising out of a contract of employment referred to in the previous of this Act between the University and the employee shall be referred to a Tribunal of Arbitration which shall solely consist of the General Counsel of the University or the sole member as may be nominated by the General Counsel.