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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2) in The Visva-Bharati Act, 1951

(2)Every request made under sub-section (1) shall be deemed to be a submission to arbitration upon the terms of this section within the meaning of the Arbitration Act, 1940 (10 of 1940), and all the provisions of that Act, with the exception of section 2 thereof, shall apply accordingly.